Sri Pulin Datta vs Sri Satyanarayan Baraj And ...
2023 Latest Caselaw 354 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                       Crl. Rev. P. No.23 of 2021

Sri Pulin Datta
                                       ........................ Petitioner(s).
                                 Versus
Sri Satyanarayan Baraj and Another
                                      ........................ Respondent(s).

For Petitioner(s) : Mr. D. K. Daschoudhury, Advocate.

For Respondent(s) : Mr. Ratan Datta, PP, Mr. R. G. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

_O_R_D_E_R_ 01/05/2023

Reference is made to the previous orders passed from time to

time. Petitioner has paid a sum of Rs.3,00,000/- out of the amount an

amount of Rs.4,00,000/- imposed upon him by the impugned judgment

and order of sentence passed by learned CJM, Udaipur, Gomati, Tripura in

case No. CR(NI) 4 of 2017, during pendency of this criminal petition. By

the last indulgence granted on 31st March, 2023 the petitioner was to pay

the balance Rs.1,00,000/- within one month.

Mr. D. K. Daschoudhury, learned counsel for the petitioner

submits that neither the petitioner has contacted thereafter despite several

efforts nor he has received any instruction about the payment of the

balance amount. Learned counsel for the respondents also submits that the

balance amount remains unpaid.

On the request of learned counsel for the petitioner one more

indulgence is granted to the petitioner to pay the balance amount.

List the matter on 01.06.2023.

Both the parties shall appear in person on the next date. The

petitioner should come ready with the demand draft or pay the balance

amount of Rs. 1,00,000/- through any other mode including digital mode

by the next date.

(APARESH KUMAR SINGH), CJ

Munna S