Mr. T. Halam vs Ms. A. Saha
2022 Latest Caselaw 1000 Tri

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                         HIGH COURT OF TRIPURA
                              AGARTALA

                        CRL.REV.P NO.38 OF 2022

Sri Debajyoti Saha
Vs.
Sri Tapan Chandra Shib and anr.

           HON'BLE THE CHIEF JUSTICE (ACTING)

Present:
For the Petitioner(s)                : Mr. T. Halam, Advocate.

For the Respondent(s)                : Ms. A. Saha, Advocate.

30.11.2022

Order

This instant revision petition has been filed under

Section 397 read with Section 401 of the Code Criminal

Procedure, 1973 for quashing/setting aside the judgment

and order of conviction dated 10.05.2022 passed by the

learned Sessions Judge, Gomati District Udaipur, in case No.

Criminal Appeal No.05 of 2021 whereby and whereunder

the learned Sessions Judge had affirmed the judgment and

order of conviction dated 26.02.2021 passed in case

No.CR(N.I.)53 of 2019 by the learned Chief Judicial

Magistrate, Gomati District, Udaipur.

Heard learned counsel appearing for the parties.

In pursuance of the order of this Court dated

30.08.2022, the petitioner has already paid the 3(three)

installments i.e of 15th September 2022, 15th October 2022,

and 15th November 2022 @ Rs.64,000/- per month and the

remaining installments of 15th December 2022 and 15th

January 2023 are due. Learned counsel appearing for the

petitioner undertakes to pay the same on due dates.

Both sides have no objection if the present revision

petition is closed in view of the above undertaking.

Accordingly, the present revision petition is allowed and

thus disposed of.

Consequently, pending application if any also stands

disposed of.

CHIEF JUSTICE (ACTING)

suhanjit