Mr. A.Acharjee vs Mr. S.Debnath
2022 Latest Caselaw 483 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                      Crl. Rev. P. No. 21 of 2022

                           BEFORE

     HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
For Petitioner(s)     : Mr. A.Acharjee, Adv.

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

                            ORDER

04.05.2022 The accused was acquitted by the court of Judicial

Magistrate of the First class from the charge of offence

punishable under Section 138 NI Act, by the judgment and order

dated 19/11/2018 passed in CR (NI) 30 of 2017.

The said order of acquittal was challenged by the

complainant petitioner in appeal in the court of the Sessions Judge

Gomati Judicial District at Udaipur. Learned Addl. Sessions Judge

by his judgment and order dated 11/03/2022 passed in Crl. Appeal

No. 39(4) of 2018 dismissed the appeal.

Aggrieved petitioner has therefore, approached this

court by filing the present criminal revision petition.

Heard Mr.A.Acharjee, learned Advocate appearing

for the petitioner.

Heard Mr.S.Debnath, learned Addl.PP for the state

respondent.

Perused the record.

The Criminal Revision Petition stands admitted.

Notice for Respondent No.01 is waived by learned

Addl.P.P. It is submitted by Mr. Acharjee, learned counsel that

copy of the petition along with accompanying documents has

already been served on learned Addl. PP by the petitioner.

The petitioner is to take steps for service of notice on

Respondent No.2 within a period of 4 days.

Call for the LC Record.

Paper Book shall be prepared as soon as the LC

Record is received.

List the matter on 31/05/2022.

JUDGE

Saikat Sarma, PS-II