For vs For
2021 Latest Caselaw 1192 Tri

                            HIGH COURT OF TRIPURA
                                  AGARTALA

                              I.A No. 03 of 2021
                     In Crl. Rev. P. No. 03 of 2018 (D/O)

For Applicant(s)        :     Mr. D. Sarkar, Adv.

For Respondent(s)       :     Mr. R. Datta, P.P.

HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order

01/12/2021

By judgment and order dated 30.06.2021 passed in Crl. Rev. P.

No. 03 of 2018 (D/O) this court dismissed the criminal revision petition

preferred by the petitioners challenging their conviction and sentence and

directed them to surrender at the trial court within a period of 2(two)

months to serve out the sentence failing which the trial court was asked

to take appropriate steps in accordance with law to make them suffer the

sentence. Thereafter, the petitioner filed I.A No.02 of 2021 seeking

extension of time for surrendering before the trial court to suffer the

sentence on the ground that they would file an appeal in the Apex Court.

Considering the submissions of the counsel representing the

parties and the facts and circumstances of the case, 2(two) months time

were granted in favour of the convict petitioners to surrender before the

trial court unless otherwise directed by the Hon'ble Supreme Court within

this time.

Even after expiry of the said period, the convict petitioners

have not surrendered before the trial court to suffer the sentence.

Again by filing this I.A, the convict petitioners urged the court

for further extension of time to surrender before the trial court.

Perused the petition.

Heard Mr. D. Sarkar, learned counsel appearing for the

petitioners.

Heard Mr. R. Datta, learned P.P. representing the State

respondent. The Public Prosecutor vehemently opposes the petition.

The petition is devoid of merit. Therefore, the same is rejected.

The convict petitioners are directed to surrender before the

trial court within 15 days failing which the trial court shall take

appropriate steps to commit the convict petitioners to prison to serve out

the sentence.

In terms of the above, the I.A is disposed of.

Communicate the order to the trial court.

JUDGE

Rudradeep