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Sri Kantilal Bhowmik vs Sri Tapash Acharjee & Another
2025 Latest Caselaw 1025 Tri

Citation : 2025 Latest Caselaw 1025 Tri
Judgement Date : 25 April, 2025

Tripura High Court

Sri Kantilal Bhowmik vs Sri Tapash Acharjee & Another on 25 April, 2025

                                                       Page 1 of 1

                                         HIGH COURT OF TRIPURA
                                                 AGARTALA
                                    I.A. No.01/2025 in Crl.Rev.P. No.19/2025
                                             Crl.Rev.P. No.19/2025
                                    I.A. No.02/2025 in Crl.Rev.P. No.19/2025
        Sri Kantilal Bhowmik
                                                                     ......... Petitioner/Applicant(s).
                                                      VERSUS
        Sri Tapash Acharjee & another
                                                                             .........Respondent(s).

For Petitioner/Applicant(s) : Mr. Rana Gopal Chakraborty, Advocate. For Respondent(s) : Mr. Rajib Saha, Addl. P.P.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 25/04/2025

Issue notice on the delay condonation petition (I.A. No.01 of

2025) and also on the main revision petition (Crl.Rev.P. No.19 of 2025) upon

the respondent No.1 under ordinary process and speed post, for which

requisites be filed within one week.

Mr. Rajib Saha, learned Addl. Public Prosecutor appears for

respondent No.2-State.

Notice is made returnable within 5(five) weeks.

Mr. Rana Gopal Chakraborty, learned counsel for the petitioner,

states that a warrant of arrest has been issued against the petitioner.

Subject to deposit of Rs.1,00,000/- (rupees one lakh) out of the

fine amount before the Trial Court i.e. the learned Chief Judicial Magistrate,

South Tripura, Belonia within a period of two weeks from today, the judgment

and order of sentence dated 24.02.2021 passed by learned Chief Judicial

Magistrate, South Tripura, Belonia in N.I. Case No.08 of 2018 as affirmed vide

judgment dated 10.07.2024 passed by learned Sessions Judge, South Tripura,

Belonia in Criminal Appeal No.02 of 2021 shall remain stayed.

(APARESH KUMAR SINGH), CJ Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2025.04.29 11:13:25 +05'30'

 
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