Mr. C.S. Sinha vs Mr. S. Ghosh
2021 Latest Caselaw 664 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                               Crl. Petn. No.31/2021
For Petitioner(s)               : Mr. C.S. Sinha, Advocate.

For Respondent(s)               : Mr. S. Ghosh, Addl. P.P.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

Order 02/07/2021.

Petitioners-original accused Nos.2 and 3 have challenged a

judgment dated 05.03.2021 passed by the learned Sessions Judge, North

Tripura in Criminal Revision No.08 of 2017. The petitioners had prayed

for the discharge from the criminal case. This discharge application was

dismissed by the Magistrate upon which they had filed the Revision

Petition. The Revision Petition has been dismissed by the impugned order.

Learned counsel for the petitioners submitted that the impugned judgment

does not give any reasons for rejecting the request of the petitioners for

discharge, nor does it discuss the material on record which would permit

the trial against the petitioners to proceed further.

Issue notice to the respondent, returnable for 30.07.2021.

The record and proceedings may be called for from the trial Court.

(AKIL KURESHI), CJ

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