Basanta Debnath vs The State Of Tripura
2026 Latest Caselaw 1469 Tri

Tripura High Court

Basanta Debnath vs The State Of Tripura on 12 March, 2026

                         HIGH COURT OF TRIPURA
                                 AGARTALA
                I.A. No.01 of 2026 in Crl. Rev. P. No.5 of 2026
     Basanta Debnath,
     S/O Manindra Debnath
     Of Simna Sundertilla
     P.O.- Mohanpur, P.S.- Sidhai Mohanpur,
     Tripura.
                                                           ---Applicant(s)
                                    Versus

1.   The State of Tripura,
2.   Smt. Shilpi Debnath,
     W/o- Basanta Debnath
     Of Simna Sundertilla
     P.O.- Mohanpur, P.S.- Sidhai Mohanpur,
     Tripura
3.   Miss Pipasha Debnath,
     D/o- Shyamal Debnath
     Of Simna Sundertilla
     P.O.- Mohanpur, P.S.- Sidhai Mohanpur,
     Tripura.
                                                       ----Respondent(s)

For Applicant(s) : Ms. Varsha Podder, Adv. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 12/03/2026

Learned Counsel, Mr. V. Podder is present for the applicant.

Learned P.P., Mr. R. Datta is present for the State.

The applicant has challenged the order dated 06.01.2025

passed by Learned Special Judge (POCSO), West Tripura Judicial

District, Agartala in connection with Case No.Spl (POCSO) 33 of

2020 and along with the petition a separate application is filed for

condoning delay of 277 days.

Learned Counsel for the applicant at this stage submitted

that the applicant being ignorant of law and is a poor person could

not take proper course of law on time and the delay was

unintentional. So for the sake of justice delay may be condoned.

Learned P.P. appearing for the State although raised protest

but did not raise any grounds to disallow the prayer of the

applicant for condoning delay of 277 days in preferring the petition

before this Court. So considering all and for the sake of justice the

delay of 277 days in preferring the revision petition is thus

allowed.

Accordingly, the I.A. stands disposed of.

                                                                 JUDGE




Amrita

AMRITA       Digitally signed by
             AMRITA DEB

DEB          Date: 2026.03.12
             18:13:17 +05'30'