Sri Pranjal Paul vs Md. Salim Ahmed & Another
2023 Latest Caselaw 370 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                   I.A. No.01/2023 in Crl.Rev.P. No.25/2023

Sri Pranjal Paul
                                                           ......... Applicant(s).
                                 VERSUS
Md. Salim Ahmed & another
                                                       .........Respondent(s).

For Applicant(s) : Mr. D. Datta, Advocate. For Respondent(s) : Mr. Ratan Datta, P.P.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 10/05/2023

Applicant-petitioner is aggrieved by the judgment in appeal

dated 09.01.2023 rendered by the learned Sessions Judge, Gomati District,

Udaipur in case No. Criminal Appeal 03 of 2022 whereby the conviction of

the applicant-petitioner under Section 138 of the Negotiable Instruments Act

with a fine of Rs.2,40,000/- and default sentence rendered by the learned

Sub-Divisional Judicial Magistrate, Amarpur, Gomati District vide

judgment and order dated 10.12.2021 in N.I. 02 of 2017 has been affirmed.

Issue notice in the limitation matter (I.A. No.01/2023) upon the

respondent No.1 through ordinary process and registered cover with A/D,

for which requisites be filed within one week.

Mr. Ratan Datta, learned P.P. has already entered appearance

on behalf of respondent No.2-State.

Notice is made returnable on 21.06.2023.

(APARESH KUMAR SINGH), CJ

Pulak