Sri Subrata Deb vs State Of Tripura
2025 Latest Caselaw 131 Tri

Tripura High Court

Sri Subrata Deb vs State Of Tripura on 8 July, 2025

                       HIGH COURT OF TRIPURA
                             AGARTALA
              I.A.No.01 of 2025 in Crl.A.No.16 of 2025

Sri Subrata Deb

                                                            ---- Applicant(s)
                                  Versus

State of Tripura

                           [---
                                               ----Respondent(s)

______________________________________________________ For Applicant (s) : Mr. Haribal Debnath, Sr. Adv.

Mrs. Uma Chanda, Adv.

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

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 08/07/2025

This appeal is preferred challenging the judgment and

order of conviction and sentence dated 12.06.2025 delivered by

Learned Addl. Sessions Judge, Dhalai District, Kamalpur in

connection with Case No.ST (Type-I)16 of 2021. By the said

judgment, Learned Trial Court found the appellants to be guilty

and sentenced them to pay fine of Rs.10,000/- each id to suffer si

for six months. Along with the memo of appeal, another

application under Section 389 of Cr.P.C. is preferred for

suspending the sentence delivered by Learned Addl. Sessions

Judge, Dhalai District, Kamalpur in the aforenoted case.

Heard Learned senior counsel, Mr. H. Debnath assisted

by Mrs. U. Chanda appears for the applicant. Also heard Learned

P.P., Mr. R. Datta along with Mr. R. Saha, Learned Addl. P.P.

appearing for the State-respondent.

The sentence imposed upon the applicant shall remain

suspended subject to execution of bail bond of Rs.10,000/- with

one surety of like amount to the satisfaction of Learned Trial Court

below.

Supply a copy of this order to Learned counsel for the

appellant for information and compliance and a copy of this order

be send to Learned Trial Court for information and necessary

action.

I.A. is accordingly stands disposed of.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2025.07.09 23:21:15 +05'30' Sabyasachi B