Shri Asish Debnath vs Shri Bijoy Dey & Anr
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Tripura High Court

Shri Asish Debnath vs Shri Bijoy Dey & Anr on 27 January, 2025

2

                     HIGH COURT OF TRIPURA
                           AGARTALA
              I.A. No.1 of 2024 in Crl. A. No.26 of 2024

Shri Asish Debnath
                                                    ---- Applicant(s)
                                Versus
Shri Bijoy Dey & Anr.
                                                   ----Respondent(s)

For Applicant(s) : Mr. Samar Das, Adv. For Respondent(s) : Mr. Raju Datta, P.P., Mr. Rajib Saha, Addl. P.P., Mr. Janardhan Bhattacharjee, Adv, Mr. Sajib Ghosh, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

27/01/2025

Learned Counsel for the applicant-appellant, Mr. Samar Das

is present.

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

Mr. Rajib Saha is present on behalf of the State-respondent.

Learned Counsel, Mr. Janardhan Bhattacharjee along with

Learned Counsel, Mr. Sajib Ghosh has appeared on behalf of the

respondent-accused.

This is an application filed under Section 5 of the Limitation

Act for condoning the delay of 109 days in preferring the appeal

challenging the judgment and order of acquittal dated 18.06.2024

delivered by Learned CJM, Gomati District, Tripura in connection

with case No. CR(NI) No.22 of 2020.

At this stage, Learned Counsel for the respondent-accused

submits that the respondent-accused intends to file an objection

against the petition for condonation application. So, he sought

accommodation accordingly.

Considered.

Accommodation is granted.

The respondent is at liberty to file objection on or before the

next date furnishing copy to the other side.

List the matter on 05.02.2025.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA Date: 2025.01.28 DATTA 18:08:31 -08'00' Deepshikha