For vs For
2021 Latest Caselaw 929 Tri

                    HIGH COURT OF TRIPURA
                            AGARTALA
               Crl.L.P.03 of 2021in Crl.A.09 of 2021
For Appellant (s)                : Ms. R. Purkayastha, Adv.
For Respondent(s)                : Mr. S. Chowdhury, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 16.09.2021

Heard Ms. R. Purkayastha, learned counsel appearing

for the appellant.

This is an application under Section 378(4) of the of

Cr.P.C. seeking Special Leave for filing appeal from the judgment

and order of acquittal dated 13.03.2020 delivered in CR(IPC) 02 of

2018 passed by the Chief Judicial Magistrate, North Tripura,

Dharmangar.

Issue notice calling upon the respondents to show

cause as to why the leave as sought for preferring the appeal

against the judgment and order of acquittal dated 13.03.2020

delivered in CR(IPC) 02 of 2018 passed by the Chief Judicial

Magistrate, North Tripura, Dharmangar shall not be granted or

such further order(s) shall not be passed as to this Court may

deem fit and proper having regard to the circumstances of the

case.

Notice is made returnable on 16.11.2021.

Since, Mr. S. Chowdhury, learned counsel appears and

waives notice for the respondents No. 1 to 6 and Mr. S. Debnath,

learned Addl. P.P. appears and waives notice for the state-

respondents, no formal notice is called for.

Ms. R. Purkayastha, learned counsel appearing for the

appellant has apprised this court that a copy of the special leave

petition has already been served to the counsel for the

respondents.

In the meanwhile, the objection, if any, may be filed by

the respondents.

JUDGE

Sabyasachi B