Sri Bishnu Bardhan vs The State Of Tripura
2023 Latest Caselaw 362 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                   I.A. No.02/2023 in Crl.A(J) No.22/2023

Sri Bishnu Bardhan
                                                        ......... Applicant(s).
                                VERSUS
The State of Tripura
                                                      .........Respondent(s).

For Applicant(s) : Mr. Ankan Tilak Paul, Advocate. For Respondent(s) : Mr. Ratan Datta, P.P., Mr. S. Debnath, Addl. P.P.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 03/05/2023

Mr. Ankan Tilak Paul, learned counsel for the appellant/

applicant, has prayed for suspension of the judgment of conviction and order

of sentence dated 09.06.2022 passed by the learned Assistant Sessions

Judge, Court No.1, West Tripura, Agartala in case No.S.T.(Type-II) 44 of

2021.

Let the lower Court records be summoned in connection with

S.T.(Type-II) 44 of 2021.

The prayer for suspension of sentence shall be considered after

receipt of the LCR.

(APARESH KUMAR SINGH), CJ

Pulak