The State Of Tripura vs Abul Hashem And Anr
2025 Latest Caselaw 665 Tri

Tripura High Court

The State Of Tripura vs Abul Hashem And Anr on 19 March, 2025

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                             HIGH COURT OF TRIPURA
                                     AGARTALA
                                   IA No.1 of 2025
                                In Crl.A. No.4 of 2025
          The State of Tripura
                                                               ---Applicant(s)
                                        Versus
          Abul Hashem and Anr.
                                                            ----Respondent(s)

For Applicant(s) : Mr. Raju Datta, P.P. For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 19/03/2025 Learned P.P. is present for the appellant-applicant.

This appeal is preferred challenging the judgment and order

dated 28.08.2024 delivered by Learned Special Judge (NDPS),

Sepahijala, Sonamura in connection with Case No. Special (NDPS)

66 of 2022 and along with the memo of appeal another application

under Section 5 of the Limitation Act is preferred for condoning

the delay of 106 days in preferring the appeal.

Heard Learned P.P. appearing for the State-applicant.

Considered.

Issue notice both in the IA and also in the memo of appeal to

the accused-respondents.

The appellant-applicant may take steps for service of notice

upon the respondent-accused by normal process and also by

registered A/D post within seven days from today and file proof of

service.

List this matter on 05.05.2025.

                                                                 JUDGE





MOUMITA                  MOUMITA DATTA

DATTA                    +05'30'
Moumita