The State Of Tripura vs Kajal Rekha
2025 Latest Caselaw 245 Tri

Tripura High Court

The State Of Tripura vs Kajal Rekha on 7 January, 2025

2


                    HIGH COURT OF TRIPURA
                          AGARTALA
                       Crl. L. P. No.20 of 2024
                                   in
                        Crl. A. No.32 of 2024

The State of Tripura
                                                     ---- Petitioner(s)
                                Versus
Kajal Rekha
                                                    ----Respondent(s)

For Petitioner(s) : Mr. Raju Datta, P.P., Mr. Rajib Saha, Addl. P.P. For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

07/01/2025

Learned P.P., Mr. Raju Datta along with Learned Addl. P.P.,

Mr. Rajib Saha is present for the State.

This appeal is preferred challenging the judgment and order

of acquittal dated 10.09.2024 delivered by Learned Special Judge

(NDPS), Sepahijala District, Sonamura, in connection with case

No.Special(NDPS) 19 of 2021. Along with memo of appeal, the

petitioner has filed another application for granting special leave

to appeal.

Considered.

Necessary correction also requested to be made by the

State-petitioner in the connected memo of appeal and special

leave to appeal.

However, the petitioner is at liberty to take steps for service

of notice upon the respondent-accused in the I.A. and also in the

application for special leave to appeal within 7 days both by

normal process and also by registered A/D post and may file proof

of service.

List the matter on 14.02.2025.

                                                            JUDGE





MOUMITA       MOUMITA DATTA

DATTA         -08'00'
 Deepshikha