For vs For
2021 Latest Caselaw 1206 Tri

Citation : 2021 Latest Caselaw 1206 Tri
Judgement Date : 3 December, 2021

Tripura High Court

For vs For on 3 December, 2021

                            HIGH COURT OF TRIPURA
                                  AGARTALA

                               I.A. No. 01 of 2021
                         In Crl. Rev. P. No. 57 of 2021

For Applicant(s)        :     Mr. Debajit Biswas, Adv.

For Respondent(s)       :     None.

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

03/12/2021

The petitioner seeks stay of operation of the impugned

judgment and order dated 06.09.2021 passed by the learned Additional

Sessions Judge, Dhalai Judicial District, Kamalpur in Criminal (Revision)

03 of 2019.

Heard. Mr. Debajit Biswas, learned advocate appearing for the

applicant.

Issue rule returnable within three weeks. Steps be taken by the

applicant for service of notice on the respondent within four days from

today.

List the matter on 07.01.2022.