DILIP MODAK Vs. STATE OF TRIPURA; RAGHUNATH MUKHERJEE

JUDGEMENT

(1.) The instant application is filed under Section 482 of the Cr. P.C for setting aside/quashing the order dated 04.08.2015, passed by the learned Sessions Judge, West Tripura, Agartala in Criminal Misc No. 04 of 2015 whereby and whereunder, the learned Sessions Judge rejected the prayer for condonation of delay of 514 days in filing the Revision Petition against the order dated 24.05.2013 passed by the learned Judicial Magistrate, 1st Class, Court No. 7, West Tripura, Agartala, in CR. No. 178 of 2012 which was disposed of uncontested.

(2.) Heard Mr. K. Nath, learned counsel appearing for the petitioner. Also heard Mr. A. Ghosh, learned Addl. P.P. appearing for the State respondent as well as Mr. S. Lodh, learned counsel for the respondent No. 2.

(3.) As agreed to by the learned counsel appearing for the parties, the matter is taken up at the admission stage itself for final disposal.