Smt. Puja Bhattacharjee vs The State Of Tripura And Ors
2025 Latest Caselaw 371 Tri

Tripura High Court

Smt. Puja Bhattacharjee vs The State Of Tripura And Ors on 21 January, 2025

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                  HIGH COURT OF TRIPURA
                           AGARTALA
                         IA No.1 of 2025
                      In Crl.A. No.1 of 2025
Smt. Puja Bhattacharjee
                                                        ---Applicant(s)
                                Versus
The State of Tripura and Ors.
                                                    ----Respondent(s)

For Applicant(s) : Mr. D. Bhattacharya, Sr. Adv.

Mr. S. Saha, Adv.

For Respondent(s) : Mr. Raju Datta, P.P. Mr. R. Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 21/01/2025 Learned Senior counsel Mr. D. Bhattacharya assisted by Mr.

S. Saha, Learned counsel is present for the appellant-applicant.

The appellant as victim has preferred this appeal challenging

the judgment and order of acquittal dated 23.09.2024 passed by

Learned Addl. Sessions Judge, Gomati District, Udaipur in

connection with Criminal Appeal No.02 of 2024. By the said

judgment Learned Addl. Sessions Judge set aside the order of

conviction and sentence dated 03.02.2024 delivered by Learned

CJM, Gomati Judicial District, Udaipur in connection with Case

No.PRC(WP)217 of 2021. Along with memo of appeal another

application under Section 5 of the Limitation Act is filed by the

appellant-applicant for condoning the delay of 46(forty six) days in

preferring the appeal.

Learned P.P. Mr. Raju Datta along with Mr. R. Saha, Learned

Addl. P.P. has appeared on behalf of the state-respondent.

Heard both the sides.

Considered.

There is no objection from the side of Learned P.P. regarding

condonation of delay.

This court is satisfied with the grounds as mentioned in the

application for condonation of delay and accordingly the delay is

hereby condoned.

Thus, this Interlocutory Application stands disposed of.

                                                                 JUDGE





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