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Mr. R. G. Chakraborty vs Mr. Raju Datta
2024 Latest Caselaw 93 Tri

Citation : 2024 Latest Caselaw 93 Tri
Judgement Date : 29 January, 2024

Tripura High Court

Mr. R. G. Chakraborty vs Mr. Raju Datta on 29 January, 2024

                            Page 1 of 2


                    HIGH COURT OF TRIPURA
                          AGARTALA

                    Crl. Rev. P. No.2 of 2024

For Petitioner(s)      :    Mr. R. G. Chakraborty, Adv.
For Respondent(s)      :    Mr. Raju Datta, P.P,

Mr. Ratan Datta, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 29/01/2024

Learned Counsel, Mr. R. G. Chakraborty is present on

behalf of the petitioner. Learned Counsel, Mr. Ratan Datta is

present on behalf of the respondent No.1. Learned P.P., Mr.

Raju Datta is present for State-respondent.

Seen the report submitted by Learned CJM, Gomati

District, Udaipur. The petitioner has not complied with the

earlier order of the Court. However, at this stage, Learned

Counsel for the petitioner submitted that due to some legal

confusion, he could not deposit the entire amount. Although, he

was ready to deposit 20% i.e. Rs.40,000/- of Rs.2,00,000/- but

for the rest amount, the Learned Court below did not received

the fine amount as such he could not comply with the order of

the Court.

From the judgment of the Learned Appellate Court, it

appears that the fine amount was Rs.4,00,000/- was imposed

by Appellate Court and that amount was determined by the

Learned Trial Court also. So, as a simple method, the petitioner

is to deposit Rs.80,000/- without any further clarification.

However, considering the circumstances, only 7(seven) days

time is granted to the petitioner to deposit Rs.80,000/- in

default of payment, the Court will proceed as per law. A copy of

order be supplied to Learned Counsel for the petitioner. Learned

CJM, Gomati District, Udaipur further asked to submit another

compliance report in the event of deposit of Rs.80,000/- by the

petitioner on or before next date. A copy of this order be

communicated to Learned CJM for information and compliance.

List the matter on 06.02.2024 for report, appearance and

further order.



                                                                   JUDGE




MOUMITA                 Digitally signed by
                        MOUMITA DATTA

DATTA                   Date: 2024.01.31 12:17:50
                        +05'30'
Purnita/Deepshikha
 

 
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