Rashel Miah & Ors vs The State Of Tripura ----Respondent(S)
2026 Latest Caselaw 199 Tri

Tripura High Court

Rashel Miah & Ors vs The State Of Tripura ----Respondent(S) on 2 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                           I.A. 1/2026
                       In Crl. A(J) 5/2026
Rashel Miah & ors.                                         ----Applicant(s)
                          Versus
The State of Tripura                                       ----Respondent(s)

For Applicant(s) : Mr. D. Paul, Advocate For Respondent(s) : None

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 02/02/2026

This is an application filed under proviso to section 5 of the Limitation

Act, 1963, for condoning the delay of 85 days in preferring the appeal

against the impugned Order dated 25.07.2025 passed in Sessions Trial (ST-

II) 12 of 2025 by the learned Sessions Judge, Gomati, Tripura.

Heard Mr. D. Paul, learned counsel for the applicant.

After perusal of the contentions made in the application for condonation

of delay, this court finds satisfactory explanations. Accordingly, the delay of

85 days in preferring the appeal is hereby condoned and, the application is

allowed and, thus disposed of.

                                                     JUDGE




 SAIKAT                       Digitally signed by
                              SAIKAT KAR

 KAR                          Date: 2026.02.04
                              02:22:37 -08'00'