Tripura High Court

Sri Khokan Debnath vs . The State Of Tripura on 9 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                        HIGH COURT OF TRIPURA
                              AGARTALA
                            IA NO 1 OF 2024 IN
                            CRL A(J) 14 OF 2024

                 Sri Khokan Debnath Vs. The State of Tripura
Present:
    For the applicant (s)      : Mr. S. Sarkar, Sr. counsel
                                 Ms. V. Poddar, Advocate.

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

HON'BLE MR.JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA 09.05.2024 Order This is an application under Section 389 CrPC for suspending the judgment and order of conviction and sentence dated 01.02.2024, passed by the learned Special Judge, Sepahijala District, Bishalgarh in connection with Case No. Special (POCSO) 1 of 2020 against the applicant-convict-appellant whereby and whereunder the applicant-convict-appellant has been sentenced to suffer R.I for a period of 10 (ten) years and to pay a fine of Rs.1,00,000/- (Rupees one lakh) only in default to suffer R.I. for 1 (one) year for commission of offence punishable under Section 6 of POCSO Act.

Heard Mr. S. Sarkar, learned senior counsel assisted by Ms. V. Poddar, learned counsel appearing for the applicant-convict-appellant as well as Mr. R. Datta, learned P.P. appearing for the State-respondent.

When the matter is taken up, Mr. Sarkar, learned counsel for the applicant-convict-appellant has only prayed for releasing the applicant- convict-appellant on bail for 5(five) days due to marriage ceremony of his elder brother which is to be solemnized today i.e. 09.05.2024. In support of his submission, Mr. Sarkar, learned senior counsel has submitted a marriage invitation card of elder brother of the applicant-convict-appellant. Keep it with the record.

Mr. Datta, learned P.P. appearing for the State-respondent has submitted that the applicant-convict-appellant may be released on bail for 5(five) days with a direction to the local police station to keep strong vigilance upon him.

In view of this, the applicant-convict-appellant, namely, Sri Khokan Debnath shall be released on bail on furnishing a bail bond of Rs.1,00,000/- (Rupees one lakh) only with one surety of like amount to the satisfaction of learned Special Judge (POCSO), Sepahijala District, Bishalgarh on condition that he shall surrender before the learned Special Judge (POCSO), Sepahijala District, Bishalgarh after 5(five) days i.e. on 14th May, 2024 by 2:00 PM.

The O.C., Bishalgarh P.S. is directed to keep strong vigilance upon the applicant-convict-appellant.

A copy of this order be forwarded to the Court of learned Special Judge (POCSO), Sepahijala District, Bishalgarh and O.C., Bishalgarh P.S. during the course of the day.

                        JUDGE                                   JUDGE




SAIKAT KAR    Digitally signed by SAIKAT KAR
              Date: 2024.05.09 15:34:17 +05'30'


sanjay