Tripura High Court
Benu Roy vs Rajiv Ghosh on 14 June, 2018
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
CRL.A.23 of 2016
Benu Roy
----Appellant(s)
Versus
Rajiv Ghosh
----Respondent(s)
For Appellant(s) : Mr. D.R. Chowdhury, Advocate For Respondent(s) : Mr. D. Bhattacharjee, Advocate HON'BLE MR. JUSTICE S. TALAPATRA Order 14/06/2018 Heard in part.
List this appeal on 20.06.2018 for continuation of hearing as part-heard.
Mr. D. Bhattacharjee, learned counsel appearing for the respondent has raised a question of maintainability as this appeal was not preceeded by grant of leave in terms of Section 378(4) of the Cr.P.C. Even the Registry has not pointed out that aspect of the matter and accordingly, the appeal was admitted inadvertently by this court. The consequence of such inadvertence as well as the merit, would be considered for purpose of determination the appeal on the next date.
JUDGE Sabyasachi. B