In Crl. A. 6/202 vs Mr. B. Debnath
2021 Latest Caselaw 293 Tri

                            HIGH COURT OF TRIPURA
                                  AGARTALA
                                    I.A. 1/2021
                                 In Crl. A. 6/2021
                                     PRESENT
         For Applicant(s)          :       Mr. TD Majumder, Sr. Advocate
                                           Mr. B. Debnath, Advocate
         For Respondent(s)         :       Mr. Ratan Datta, PP

HON'BLE MR. JUSTICE ARINDAM LODH Order 08/03/2021

By this application, the applicant has prayed for suspending the judgment and order of conviction dated 06.02.2021 passed by the learned Special Judge, West Tripura, Agartala in case No. Special (POCSO) 35 of 2017 convicting the applicant to suffer S.I. for 1 year and to pay fine of Rs. 5,000/- with default stipulation under Section 451 IPC and, further convicted him to suffer R.I. for three years and to pay a fine of Rs. 15,000/- with default stipulation under Section 8 of the POCSO Act, till disposal of the appeal.

Heard Mr. TD Majumder, learned senior counsel assisted by Mr. B. Debnath, learned counsel appearing for the applicant as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

Considering the nature of offence and the period of imprisonment, this court is inclined to suspend the sentence imposed upon the applicant, till disposal of the instant appeal.

Accordingly, the applicant, namely, Paresh Das, is allowed to go on bail on furnishing a bail bond of Rs. 50,000/-, supported by one surety of the like amount to the satisfaction of the learned Special Judge, West Tripura, Agartala.

The interlocutory application is accordingly disposed of.

JUDGE

Saikat