Sri Chandan Debnath vs .
2024 Latest Caselaw 389 Tri

Tripura High Court

Sri Chandan Debnath vs . on 5 March, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                          HIGH COURT OF TRIPURA
                                 AGARTALA
                           CRL.PETN. NO.5 OF 2024

  Sri Chandan Debnath
  Vs.
  Smt. Suniti Nath and ors.

            HON'BLE MR. JUSTICE T. AMARNATH GOUD

  Present:
  For the Petitioner(s)            : Mr. R.G. Chakraborty, Advocate.

  For the Respondent(s)            : Mr. Raju Datta, P.P.

05.03.2024

Order

This present petition has been filed under Section

482 of Cr.P.C. for invoking inherent power of High Court and set

aside the judgment and order dated 01.09.2021 passed in

Criminal Revision No.01/2017 by the learned Sessions Judge,

Dhalai Tripura. The learned Sessions Judge dismissed the

revision petition and upheld the order dated 25.07.2017 passed

by the learned SDJM, Kamalpur, Unakoti Tripura in

C.R.(C)20/2013 and to direct learned SDJM Kamalpur to restore

Case No.Misc.73/2013.

Heard Mr. R.G. Chakraborty, learned counsel

appearing for the petitioner as well as Mr. Raju Datta, learned

P.P., appearing for the State-respondent.

It is seen from the record that on 2011 a complaint

was made indicating that the husband-complainant purchase a

motor vehicle at Rs.18,000/- and the wife-respondent had stolen

the same. The husband is pursing the litigation against his wife

on an allegation of theft case of that motor bike of Rs.18,000/-

from 2011 onwards till date moving all Courts and police

authorities seeking redressel of the same.

A fair reading of the impugned order does not draw the

attention of the Court seeking any interference. As such, this

present criminal petition is dismissed. As a sequel, stay if any

stands vacated. Pending application(s), if any stands closed.

JUDGE

suhanjit

RAJKUMAR Digitally RAJKUMAR signed by

SUHANJIT SUHANJIT SINGHA Date: 2024.03.11 SINGHA 16:16:51 +05'30'