Mr. A. Sengupta vs Mr. Ratan Datta
2022 Latest Caselaw 626 Tri

                           HIGH COURT OF TRIPURA
                                     AGARTALA
                               Crl. Rev. P. 28/2022
         For the Petitioner(s)     :    Mr. A. Sengupta, Advocate
         For Respondent(s)         :    Mr. Ratan Datta, PP

HON'BLE MR. JUSTICE ARINDAM LODH Order 04/07/2022 Heard Mr. A. Sengupta, learned counsel appearing for the petitioner. Also heard Mr. Ratan Datta, learned PP for the respondent no.2. It is submitted by learned counsel appearing for the parties that the matter has been compromised finally between the parties in terms of a joint compromise petition filed by the parties in case no. I.A. 2 of 2022. As per the compromise petition, the respondent, Debabrata Sarkar has received the last installment amount of Rs. 50,000/- from the petitioner as per direction of this court vide order dated 02.06.2022. Accordingly, the instant criminal revision petition stands disposed. In view of the compromise arrived at between the parties to the lis, the judgment and order dated 24.03.2022 passed by the learned Sessions Judge, Gomati, Udaipur in case no. Crl. A. 43 of 2019 affirming the judgment and order dated 16.11.2019 passed by the learned CJM, Gomati, Udaipur in case no. C.R. (NI) 04 of 2015 stands set-aside. Consequently, the petitioner, Sri Mrinmoy Das stands acquitted.

JUDGE

Saikat