Mr. P. Roy Barman vs Mr. R. Datta
2022 Latest Caselaw 651 Tri

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                          HIGH COURT OF TRIPURA
                                AGARTALA
                                Crl. L. P. 2 of 2022
                                         In
                                Crl. A. 11 of 2022

For the Petitioner(s)             :         Mr. P. Roy Barman, Sr. Advocate
                                            Mr. K. Nath, Advocate
For the Respondent(s)             :         Mr. R. Datta, P.P.

HON'BLE MR. JUSTICE ARINDAM LODH Order 11/07/2022 This is an application under Section 378 (4) read with Section 372 of Cr.P.C to grant Special Leave to Appeal from the judgment of Acquittal, dated, 08.06.2022, passed by the learned chief Judicial Magistrate, South Tripura, Belonia in Case No. N.I 01/2021.

Let a notice be issued calling upon the respondents to show cause as to why the leave to file appeal as prayed for; and/or as to why such further order/s should not be passed as to this court may seem fit and proper.

The notice is made returnable within 6(six) weeks. Since Mr. R. Datta, learned P.P. appears and accepts notice on behalf of the State-respondent, issuance of formal notice is waived.

The appellant shall take steps for service of notice to the respondent no. 1 by registered post with A/D within 7 days from today.

List the matter on 30.08.2022.

JUDGE

Rohit