Md. Usman Ali @ Manar Ali vs The State Of Tripura
2025 Latest Caselaw 561 Tri

Tripura High Court

Md. Usman Ali @ Manar Ali vs The State Of Tripura on 14 February, 2025

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                 HIGH COURT OF TRIPURA
                          AGARTALA
                        IA No.3 of 2025
                 In Crl. A. No.9 of 2024(D/O)
Md. Usman Ali @ Manar Ali
                                                              ---Applicant(s)
                                  Versus
The State of Tripura
                                                           ----Respondent(s)

For Applicant(s) : Mr. Kawsik Nath, Adv. For Respondent(s) : Mr. Raju Datta, P.P. Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 14/02/2025 Learned counsel Mr. Kawsik Nath is present for the

appellant-applicant.

Heard Learned counsel Mr. Kawsik Nath for the applicant.

Learned P.P. Mr. Raju Datta along with Mr. Rajib Saha,

Learned Addl. P.P. is present for the State.

As per the judgment and order dated 27.01.2025 passed by

this High Court in connection with Crl.A. No.9 of 2024, the

appellant-convict was supposed to pay the fine within a period of

fifteen days. But within the stipulated period the appellant-convict

could not deposit the amount as ordered before the Learned court

below. So Learned counsel sought more seven days time to enable

the appellant-convict to deposit the fine money.

It is also submitted that the appellant-convict is a poor

person and he could not collect the amount and as such he could

not deposit the amount before the Learned court below within the

prescribed period.

So, considering the facts and circumstances of the case the

prayer of the appellant-convict is hereby allowed.

The convict-appellant is allowed to deposit the amount to the

Learned court below within a period of seven days from today.

A copy of this order be supplied to Learned counsel for the

appellant-applicant in the course of the day.

Also a copy of this order be transmitted to the Learned court

below for information and necessary action.

Thus, the IA stands disposed of.

                                                                JUDGE





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