Shri Prabir Debbarma vs The State Of Tripura Represented By The ...
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Tripura High Court

Shri Prabir Debbarma vs The State Of Tripura Represented By The ... on 18 February, 2026

                                                                    HIGH COURT OF TRIPURA
                                                                          AGARTALA
                                                                            IA 1 of 2026
                                                                       In Crl. A. No.4 of 2026

                                                 1. Shri Prabir Debbarma, S/o: Shri Ranjit Debbarma, Resident of
                                                    Village-Jaroilong Bari, PS. Teliamura, District -Khowai Tripura.

                                                 2. Md. Ichab Miah, S/o: Md. Jakir Houssain, Resident of Village-
                                                    Chakmaghat, Twimadu, P.S.-Teliamura, District-Khowai, Tripura.

                                                                                                          ....Applicant(s)
                                                                               Versus

                                                 The State of Tripura represented by the Secretary, Home
                                                 Department, Government of Tripura.
                                                                                         ....Respondent(s)

For Applicant(s) : Mr. Bhaskar Debbarma, Advocate.

For Respondent(s) : Mr. Raju Datta,PP.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

18.02.2026

This application under Section 5 of the Limitation Act, 1963 has been filed by the appellant for condonation of delay of 90 days in preferring the appeal against the sentence of conviction passed by the Ld. Sessions Judge, Khowai in case No.ST(T-2)11 of 2023.

Heard Ld. Counsel Mr. B. Debbarma for the appellant.

Ld. PP. Mr. Raju Datta appears for the state.

There is delay of 90 days in preferring the appeal.

Ld. PP has not opposed the prayer.

For ends of justice, this petition for condonation, after taking note of the explanation as offered by the petitioner, is allowed.

Delay of 90 days in preferring the appeal is condoned and the Interim Application is disposed of accordingly.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.18 18:26:50 +05'30'

Saikat Sarma