Mr. D. Biswas vs Mr. Ratan Datta
2021 Latest Caselaw 1055 Tri

                           HIGH COURT OF TRIPURA
                                    AGARTALA
                              Crl. Rev. P. 49/2021
         For Petitioner(s)        :    Mr. D. Biswas, Advocate
         For Respondent(s)        :    Mr. Ratan Datta, PP

HON'BLE MR. JUSTICE ARINDAM LODH Order 18/10/2021 This is a criminal revision petition filed by the petitioner under section 397 read with Section 401 Cr.P.C. against the judgment dated 18.01.2020 passed by the learned District and Sessions Judge, Ambassa, Dhalai, Tripura in Criminal Appeal no. 03 of 2019 setting aside the judgment dated 20.03.2019 passed by learned CJM, Dhalai in case no. PRC(WP) 35 of 2018 under Section 394/411 of the IPC. Admit.

Call for the records.

Issue notice upon the respondents.

Notice is made returnable on 06.12.2021. Since Mr. Ratan Datta, learned PP appears and accepts notice on behalf of respondent no. 1, no formal notice needs be issued. The petitioner shall take steps for service of notice upon the respondent no. 2, within 7 days by registered post with AD In the meanwhile, the operation of the impugned judgment dated 18.01.2020 passed by the learned District and Sessions Judge, Ambassa, Dhalai, Tripura in Criminal Appeal no. 03 of 2019 shall remain stayed till the returnable date.

JUDGE

Saikat