Sri Manik Roy vs The State Of Tripura
2024 Latest Caselaw 938 Tri

Tripura High Court

Sri Manik Roy vs The State Of Tripura on 20 June, 2024

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                             IA No.02 of 2024
                        in Crl. A(J) No. 32 of 2024

Sri Manik Roy
                                                    .........Applicant(s).
                                       Vs.
The State of Tripura
                                                   .......Respondent(s).

For Applicant (s) : Mr. Arnab Roy, Adv.

For Respondent(s) : Mr. S Ghosh, Addl. PP.

HON'BLE MR. JUSTICE S DATTA PURKAYASTHA

Order 20.06.2024

Heard both sides.

The appellant Manik Roy by the impugned judgment was

sentenced to suffer SI for 1(one) month under Section 341 IPC

and to suffer RI for 2(two) years under Section 326 IPC. The

impugned judgment indicates that he was in custody for 162 days

earlier during trial.

Learned counsel for the applicant Mr. Arnab Roy, submits

that the quantum of sentence, as was passed by the trial court,

was minimum and for a considerable period the applicant is in jail.

Therefore, the matter may be viewed sympathetically for releasing

him on bail.

The Addl. PP Mr. S Ghosh, considering the quantum of

sentence, did not oppose the prayer.

Considered.

The applicant Sri Manik Roy be released on bail on furnishing

a bond of Rs.25,000/- with one surety of the like amount, till

disposal of this appeal, to the satisfaction of the learned trial court.

The interlocutory application is accordingly disposed of.

Communicate the order to Ld. Trial court.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2024.06.24 10:55:54 +05'30' Satabdi