Mr. P. Roy Barman vs Mr. R. Datta
2022 Latest Caselaw 270 Tri

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                        HIGH COURT OF TRIPURA
                             AGARTALA

                        CRL.PETN NO.14 OF 2022

Sri Sumit Majumder and anr.
Vs.
The State of Tripura.

            HON'BLE MR. JUSTICE T. AMARNATH GOUD

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

For the Respondent(s)           : Mr. R. Datta, P.P.

07.03.2022

Order

Heard Mr. P. Roy Barman, learned Sr. counsel assisted

by Mr. K. Nath, learned counsel appearing for the

petitioners as well as Mr. R. Datta, learned Public Prosecutor

appearing for the State-respondent.

This is an application filed under Section 482 of the

Cr.P.C. read with Section 147 of the Negotiable Instrument

Act, 1881 for setting aside the Judgment dated 19.12.2021,

passed by the learned Sessions Judge, South Tripura,

Belonia in Case No.Crl. Appeal No.16/2020, conforming and

affirming the judgment dated 28.01.2020 passed by the

learned CJM, Belonia, South Tripura in Case No.N.I.19/2017

In view of the order passed by this Court on

04.03.2022, both the petitioners are present-in-person

before this Court today.

In view of the economical status of the petitioners

herein, this Court feels that fixing Rs.10,000/- towards the

costs payable to the Tripura High Court Legal Services

Authority would be appropriate.

Accordingly, the compromise between both the parties

is settled and the Trial Court order of punishment is set

aside.

The payment is accordingly made and there is no

further claim.

In view of the above, the instant criminal petition is

allowed and disposed of. Consequential, the Trial Court

order is set aside and the personal appearance of the

petitioners are dispensed with.

JUDGE

Note:- Mark a copy to Tripura High Court Legal Services Authority for information and necessary action for receiving the cost.

suhanjit