Sri Bijoy Baidya vs The State Of Tripura
2025 Latest Caselaw 190 Tri

Tripura High Court

Sri Bijoy Baidya vs The State Of Tripura on 25 July, 2025

                                           Page 1 of 1



                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                     I.A. No.1 of 2025
                                In Crl.Rev.P. No.46 of 2025

Sri Bijoy Baidya,
S/o. Lt. Mantu Kr. Baidya,
R/o. Rajarbagh, PS- R.K.Pur,
Udaipur, Gomati Tripura.
                                                                     .......Applicant(s)
                                            Versus
The State of Tripura
                                                                .......Respondent(s)

For Applicant(s) : Mr. Pijush Kanti Biswas, Senior Advocate.

Mr. Rishiraj Nath, Advocate. Mr. Chinfru Mog, Advocate.

For Respondent(s) : Mr. Rajib Saha, Addl. PP.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

25.07.2025

Heard both sides.

Revision petition is admitted for hearing.

The operation of impugned judgment passed by learned

Additional Sessions Judge, Gomati, Udaipur, in Criminal appeal No.16 of

2024 and the operation of impugned judgment and sentence passed by

the learned Chief Judicial Magistrate in case No.PRC(WP) 118 of 2020

are stayed until disposal of the case.

Copy of this order may be communicated to the learned

Courts below.

Interlocutory application, is accordingly, disposed of.

JUDGE

SATABD byDUTTA

I DUTTA Date: 2025.07.28 15:40:53 +05'30' Dinashree