For vs For
2022 Latest Caselaw 41 Tri

                           HIGH COURT OF TRIPURA
                                 AGARTALA

                             I.A. No. 01 of 2022
                        In Crl. Rev. P. No. 02 of 2022

For Applicant(s)       :     Mr. S. Kar Bhowmik, Sr. Adv.
                             Mr. J. Das, Adv.

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

HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order

12/01/2022

By means of filing this I.A., petitioners have sought for

suspending the operation of the judgment and order passed by the

Sessions Judge, Sepahijala Judicial District, Sonamurain case No. Criminal

Appeal 02 of 2019 affirming the judgment and order of conviction and

sentence passed by the learned Chief Judicial Magistrate, Sepahijala

Judicial District in case No.GR 444 of 2011.

Heard Mr. S. Kar Bhowmik, learned senior advocate appearing

along with Mr. J. Das, advocate for the petitioners.

Heard Mr. S. Debnath, learned Addl. P.P representing the State

respondent.

Perused the record.

The operation of the impugned judgment and order stands

suspended until disposal of the present criminal revision petition.

It is stated on behalf of the petitioners that they have been

enlarged on bail by the trial court.

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

JUDGE

Rudradeep