ABDUL KHALAK Vs. BEAUTY AKTAR

JUDGEMENT

(1.) Learned Legal Aid Counsel Mr. A. T. Pal is present for the applicant-petitioner.

(2.) This revision petition under Sec. 397 read with Sec. 401 of Cr.P.C. is filed challenging the judgment and order dtd. 30/8/2025 delivered by Learned Judge, Family Court, Sonamura, Sepahijala Tripura in connection with Crl. Misc.34 of 2023 under Sec. 125 of Cr.P.C. Along with the revision petition another application is filed for condoning the delay of seven days in preferring the Criminal Revision Petition.

(3.) Considered.