Mr. A. Bhattacharjee vs Mr. Ratan Datta
2021 Latest Caselaw 1259 Tri

                              HIGH COURT OF TRIPURA
                                    AGARTALA
                              Crl. Rev. P. No. 60 of 2021

For Petitioner(s)         :     Mr. A. Bhattacharjee, Advocate.
For Respondent(s)         :     Mr. Ratan Datta, P.P.

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

15/12/2021

This is a criminal revision petition which is directed against the

judgment and order dated 05.10.2021 passed by the Sessions Judge,

West Tripura, Agartala in Criminal Appeal No. 38 of 2019 whereby the

learned Sessions Judge affirmed the judgment and order of conviction

and sentenced dated 03.10.2019 passed by the Additional Chief Judicial

Magistrate, West Tripura in case No. NI 156 of 2015. By the said

judgment the learned Additional Chief Judicial Magistrate, West Tripura,

Agartala found the petitioner guilty of offence punishable under Section

138 of Negotiable Instruments Act, 1881 and convicted and sentenced

him to a fine of Rs.10,25,000/- and in default to suffer S.I for two years.

Aggrieved by and dissatisfied with the said judgment of the learned

appellate Court, the petitioner has approached this Court by means of

filing this criminal revision petition.

Heard Mr. A. Bhattacharjee, learned counsel appearing for the

petitioner.

Criminal revision petition stands admitted.

Issue rule, returnable within four weeks.

Mr. Ratan Datta, learned P.P has waived the rule on behalf of

the State respondent. Copy served. Receipt of copy of the petition and

supporting documents is acknowledged by leaned Public Prosecutor.

Steps be taken within five days for service of notice on the

private respondent.

Call for the L.C Record.

Paper Book shall be prepared soon after the LC Record is

received.

List the matter on 25.01.2022.

JUDGE

Dipankar