Sri Sandip Das @ Bappon vs State Of Tripura
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Tripura High Court

Sri Sandip Das @ Bappon vs State Of Tripura on 11 August, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                        HIGH COURT OF TRIPURA
                              AGARTALA

             IA No. 01 of 2025 in Crl. A(J) 59 of 2025

Sri Sandip Das @ Bappon
                                                            ......Applicant
                                versus
State of Tripura
                                                          .....Respondent

HON'BLE JUSTICE DR. T. AMARNATH GOUD

For Applicant(s) : Mr. P. Roy Barman, Sr. Advocate.

Mr. Samarjit Bhattacharjee, Advocate.

Mr. Kawsik Nath, Advocate.

Ms. Sutapa Dab Barman, Advocate.

Ms. Aradhita Debbarma, Advocate.

Mr. Dipjyoti Paul, Advocate.

For Respondent(s)        :   Mr. Raju Datta, P.P.
                             Mr. Rajib Saha, Addl. P.P.




11.08.2025

                                Order



[1]         Heard Mr. Samarjit Bhattacharjee, learned counsel for the

Applicant. Also heard Mr. Rajib Saha, learned Addl. P.P. appearing for

the State respondent.

[2] The present application has been filed under Section 430 of

BNSS, 2023 corresponding to Section 389 of the Cr.P.C for suspension

of the conviction and sentence rendered against the appellant-applicant,

vide Judgment, dated, 07.07 2025, passed by the learned Special Judge

(POCSO), North Tripura, Dharmanagar, in Case No. Special (POCSO) 06

of 2024 during the pendency of appeal filed by the Appellant-applicant

under Section 415(2) of BNSS, 2023 corresponding to Section-374(2) of

the Criminal Procedure Code, 1973, against the aforesaid Judgment of

conviction and sentence, whereby and whereunder the learned Court

below, convicted the appellant under section-354 & 506 of the IPC, and

under Section-8 of POCSO Act, 2012 and sentenced him to suffer

Rigorous Imprisonment (RI) for 01 year along with fine of Rs. 5000/-

(Five Thousand) only, U/s- 354 of IPC and in default of payment of fine

to suffer imprisonment for 03 (Three) months and sentenced the

convict to suffer RI for 03 (three) years along with fine of Rs. 5000/-

(Five Thousand) only, under Section 8 of the POCSO Act and in default

of payment of fine to suffer imprisonment for 03 (Three) months and RI

for 06 (Six) months along with fine Rs. 1000/- (One Thousand) only,

and U/s 506 of IPC, in default of payment of fine to suffer imprisonment

for 01 (One) month.

[3] Considering the averments made in the accompanying

affidavit and upon hearing the submissions made at the Bar, this Court

is of the opinion that pending appeal, the accused-person may be

released on bail by furnishing bail bond of Rs.25,000/- with two sureties

by way of fixed deposit to be deposited in a nationalized bank and the

said fixed deposit be produced before the concerned Court. Also, a

personal bail bond of Rs.25,000/- to be furnished to the satisfaction of

the concerned Court.

[4] With the above direction, the interlocutory application

stands allowed and disposed of.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2025.08.11 17:50:03 +05'30'