STATE OF TRIPURA Vs. PANNA AHMED

JUDGEMENT

(1.) The present appeal arises out of the judgment and order dtd. 14/3/2024 passed by the High Court of Tripura at Agartala (hereinafter referred to as the "High Court") in Criminal Petition No. 07 of 2024, whereby the High Court set aside the order dtd. 6/2/2024 passed by the learned Additional Sessions Judge, West Tripura, Agartala (hereinafter referred to as the "Trial Court") in Sessions Trial (Type-1) No. 38 of 2017 and allowed the application filed under Sec. 311 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "CrPC"), permitting the recall of the prosecutrix (PW-1) for further cross-examination.

(2.) The facts necessary for adjudication of the present appeal are as follows:

(3.) Aggrieved thereby, the Respondent approached the High Court by filing Criminal Petition No. 07 of 2024 under Sec. 482 CrPC. The High Court, by the impugned judgment and order dtd. 14/3/2024, allowed the petition, set aside the order of the Trial Court, and directed that an opportunity be granted to the Respondent to further examine PW-1, with reference to the call detail records. The High Court observed that both the parties shall cooperate to ensure speedy trial, since the matter pertains to 2016. Aggrieved thereby, the Appellant has approached this Court.