For vs For
2021 Latest Caselaw 489 Tri

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                       HIGH COURT OF TRIPURA
                         _A_G_A_R_T_A_L_A_
                    I.A. No. 01 of 2021 in Crl. A. No. 13 of 2021
For Applicant(s)        :   Mr. H. K. Bhowmik, Advocate.
For Respondent(s)       :   Mr. Ratan Datta, P.P.

HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 08/04/2021 Heard Mr. H. K. Bhowmik, learned counsel appearing for the applicant. Also heard Mr. R. Datta, learned P.P. appearing for the respondent- State.

This is an application under Section-389 of Cr. P.C. praying for suspension of the judgment and order of conviction and sentence dated 15.03.2021 passed by the learned Special Judge (POCSO), West Tripura District, Agartala in connection with Case No. Special (POCSO) 20 of 2019 to release the applicant on bail pending disposal of the connected Criminal Appeal.

The appeal filed by the applicant has been admitted for hearing. So, the judgment and order of conviction and sentence dated 15.03.2021, passed by the learned Special Judge (POCSO), West Tripura District, Agartala in Case No. Special (POCSO) 20 of 2019 shall remain suspended till disposal of the connected appeal.

Considering all aspects, the operation of the judgment and order of conviction and sentence dated 15.03.2021, is suspended pending final disposal of the appeal and in the meantime, the applicant, namely, Sri Uttam Nama, may be released on bail on furnishing a bail bond of Rs. 25,000/- [Rupees twenty five thousand] with one surety of like amount to the satisfaction of the learned Special Judge (V. P. Debbarma), West Tripura District, Agartala.

In view of above, the interlocutory application stands allowed and thus, disposed.

JUDGE A. Ghosh