Tripura High Court
Fyarama Bibi @ Jhuma vs Md. Ershad Miah on 25 January, 2019
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
IA No.1 of 2019
In CRL.REV.P. 8 of 2019
Fyarama Bibi @ Jhuma
----Petitioner(s)
Versus
Md. Ershad Miah
----Respondent(s)
For Petitioner(s) : Mr. I Chakraborty, Adv.
For Respondent(s) : None.
HON'BLE MR. JUSTICE S. TALAPATRA
Order
25/01/2019
Heard Mr. S. Lodh, learned counsel appearing for the petitioner.
This is a petition under Section 5 of the Limitation Act for condoning the delay of 1046 in filing the Criminal Revision Petition against the judgment dated 10.04.2012 passed by the Judge, Family Court, Agartala, West Tripura in Misc 74 of 2011.
Issue notice calling upon the respondents to show cause as to why the delay of 1046 days in preferring the Criminal Revision petition should not be allowed as prayed for; and/or any other order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case.
Notice is made returnable on 12.03.2019. Steps be taken by the petitioner on the respondents by registered post with A.D. within 7(seven) days from today.
JUDGE Dipak