Smt. Dipika Ghosh vs Sri Swapan Kumar Debnath And Another
2025 Latest Caselaw 533 Tri

Tripura High Court

Smt. Dipika Ghosh vs Sri Swapan Kumar Debnath And Another on 11 February, 2025

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                    HIGH COURT OF TRIPURA
                          AGARTALA
     I.A. No.01 of 2025 in MAC App. No.56 of 2009 (D/O)

Smt. Dipika Ghosh
                                                    ...... Applicant(s)
                      VERSUS

Sri Swapan Kumar Debnath and another
                                                ...... Respondent(s)

For Applicant(s) : Mr. Suman Bhattacharjee, Advocate.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S.D. PURKAYASTHA _O_R_D_E_R_

11/02/2025

Heard Mr. Suman Bhattacharjee, learned counsel

appearing for the applicant-appellant Smt. Dipika Ghosh.

In terms of the judgment passed by this Court on

20.03.2015 in MAC App. No.56 of 2009 (D/O), a sum of

Rs.2,99,371/- was kept in fixed deposit in the name of applicant-

appellant on the ground of her minority and with direction that

same shall be released on attaining her majority.

Mr. Bhattacharjee, learned counsel submits that the date

of birth of the victim as recorded in the note of the Registry dated

12.08.2015 is 14.11.2003 and therefore, she has now attained the

age above 21 years and therefore, she is entitled to get back the

said amount.

Considered the submission.

No objection was noted by Mr. S. Lodh, learned counsel

representing the respondent No.1 on the last occasion against the

said petition.

Considering the above said fact, the Registry is directed

to release the deposited amount of Rs.2,99,371/- with accrued

interest till date as was kept in fixed deposit in UCO Bank, High

Court branch in the name of the petitioner Dipika Ghosh after

observing all necessary formalities.

Money should be remitted to the bank account of the

applicant-appellant.

I.A. is accordingly disposed of.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2025.02.13 14:44:57 +05'30'