For vs For
2021 Latest Caselaw 43 Tri

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                      HIGH COURT OF TRIPURA
                               AGARTALA
                             IA No. 01 of 2021
                       in Crl. Rev. P No. 02 of 2021.
For Applicant (s) :       Mr. D. Datta, Advocate.
For Respondent(s) :       Mr. Ratan Datta, Public Prosecutor.

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

                                  ORDER

07/01/2021 The petitioner has filed this criminal revision petition

challenging the judgment of the learned Sessions Judge, South Tripura,

Belonia passed in Criminal Appeal No. 2/2020 whereby the learned

Sessions Judge affirmed the conviction and sentence of the petitioner

under Section 279 and 304A IPC passed by the learned Chief Judicial

Magistrate, Belonia, South Tripura in case No. PRC(WP)189/2016. The

learned Sessions Judge by the impugned judgment directed the convict

petitioner to surrender before the learned trial Court to undergo the

sentence. The petitioner has therefore, filed this interim application for

suspending the operation of the impugned judgment during pendency of

the criminal revision petition.

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

applicant. Also heard Mr. Ratan Datta, learned public prosecutor for the

State respondent.

Having considered the facts and circumstances of the case and

the submissions of the learned counsel representing the parties, the

operation of the impugned judgment is suspended till the disposal of the

criminal revision petition. Meanwhile, the petitioner will furnish a bail

bond of an amount of Rs.20,000/-(rupees twenty thousand) with one

surety of the like amount to the satisfaction of the learned trial Court.

Send a copy of this order to the learned trial Court.

Interim application stands disposed of.

JUDGE

Dipankar