Mr. Ratan Datta vs None
2021 Latest Caselaw 1119 Tri

                            HIGH COURT OF TRIPURA
                                   AGARTALA
                                 Crl. L.P. 8/2021
                                In Crl. A. 18/2021

         For Petitioner(s)           :     Mr. Ratan Datta, PP
         For Respondent(s)           :     None

HON'BLE MR. JUSTICE ARINDAM LODH Order 16/11/2021

This is an application filed under Section 378(3) Cr.P.C. for granting special leave to appeal against the impugned judgment and order of acquittal dated 05.02.2021 passed by the learned Sessions Judge, South Tripura, Belonia in case No. Criminal Appeal 12 of 2018.

Heard Mr. Ratan Datta, learned PP for the State-respondent. I have gone through the contentions made by the petitioner in the instant petition which are satisfactory.

Accordingly, the instant leave petition is allowed and stands disposed of.

JUDGE

Saikat