Smt. Soma Chakraborty vs Sri Bikash Chandra Saha And Anr
2025 Latest Caselaw 146 Tri

Tripura High Court

Smt. Soma Chakraborty vs Sri Bikash Chandra Saha And Anr on 11 July, 2025

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                               HIGH COURT OF TRIPURA
                                       AGARTALA
                                  Crl. L.P. No.6 of 2025

          Smt. Soma Chakraborty
                                                                  ---Petitioner(s)
                                                Versus

          Sri Bikash Chandra Saha and Anr.
                                                               ----Respondent(s)

For Petitioner(s) : Mr. Hare Krishna Bhowmik, Adv. For Respondent(s) : Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 11/07/2025 Learned Counsel Mr. H. K. Bhowmik is present for the

petitioner.

The petitioner has preferred an appeal challenging the

judgment and order of acquittal dated 04.06.2025 delivered by

Learned J. M. 1st Class, Amarpur, Gomati Judicial District in

connection with Case No.CR(N.I.) 08/2016 under Section 138 of

N.I. Act. Along with memo of appeal this leave petition is filed

under Section 378(4) of Cr.P.C. for granting leave to prefer this

appeal.

Heard Learned Counsel for the petitioner.

Learned Addl. P.P. Mr. R. Saha is present for the State-

respondent.

Considered.

Let the notice be issued upon the private-respondent both in

the main appeal and also in the Leave Petition.

The petitioner may take steps for service of notice upon the

private-respondent by normal process and also by registered A/D

post within five days and file proof of service.

List this matter on 22.08.2025.

MOUMITA DATTA DATTA Date: 2025.07.11 06:18:51 +05'30' JUDGE

Moumita