For vs For
2021 Latest Caselaw 612 Tri

                            HIGH COURT OF TRIPURA
                                  AGARTALA

                               I.A No. 01 of 2021
                         In Crl. Rev. P. No. 27 of 2021

For Applicant(s)        :     Mr. B. Debnath, Adv.

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

HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order

25/06/2021

By means of filing this criminal revision petition under

section 397 read with section 401 of the Code of Criminal Procedure,

1973, petitioner Manik Debnath has challenged the judgment and order

dated 03.05.2021 delivered in Criminal Appeal No. 19(2) of 2018

whereby the Sessions Judge, Gomati Judicial District, Udaipur has

affirmed the judgment and order of conviction and sentence of the

petitioner under section 138 of the NI Act delivered by the Judicial

Magistrate First Class, Court No.1, District, Udaipur, Gomati Tripura in

No. CR (NI) 34 of 2017.

The petitioner has applied for staying the operation of

the impugned judgment of the learned Sessions Judge till disposal of

the criminal revision petition.

Heard Mr. B Debnath, learned counsel appearing for

the petitioner. Heard Mr. S. Debnath, learned Addl. P.P appearing for

the State respondent.

In view of the fact that, the criminal revision petition

has been admitted for hearing, the operation of the impugned judgment

and order shall remain stayed until disposal of the criminal revision

petition subject to furnishing a bail bond of an amount of Rs.20,000/-

with one surety of like amount by the convict petitioner before the trial

court i.e. court of the Judicial Magistrate First Class, Court No.1 at

Gomati Judicial District, Udaipur.

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

JUDGE

Rudradeep