Sri Sujan Debnath & Another vs The State Of Tripura & Another
2025 Latest Caselaw 612 Tri

Tripura High Court

Sri Sujan Debnath & Another vs The State Of Tripura & Another on 5 March, 2025

                       HIGH COURT OF TRIPURA
                             AGARTALA
                  I.A. No.01/2025 in Crl.Rev.P. No.08/2025
Sri Sujan Debnath & another
                                                 ......... Petitioner/Applicant(s).
                                  VERSUS
The State of Tripura & another
                                                          ......... Respondent(s).

For Petitioner/Applicant(s) : Mr. Kabrabam Dhirendra Singha, Advocate. For Respondent(s) : Mr. Raju Datta, Public Prosecutor.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 05/03/2025

The matter has been placed today on an interlocutory application

being I.A. No.01 of 2025 seeking suspension of the sentence as by judgment

dated 17.12.2024 passed by the learned Sessions Judge, North Tripura,

Dharmanagar in Criminal Appeal No.11 of 2024 the judgment of conviction of

the petitioners dated 07.08.2024 passed in PRC(WP) No.101 of 2023 by the

learned Chief Judicial Magistrate, North Tripura, Dharmanagar under Sections

498A/34 of the IPC has been sustained. However, the sentence of 1(one) year

imposed upon the petitioner No.2 Sri Subesh Debnath has been reduced to

6(six) months though it has been affirmed in case of petitioner No.1 Sri Sujan

Debnath. The fine of Rs.10,000/- (Rupees ten thousand only) each imposed

upon both the petitioners have also been affirmed.

Mr. K.D. Singha, learned counsel for the petitioners, submits that

the petitioners were under provisional bail till 04.03.2025. On their prayer,

provisional bail has further been extended till 02.04.2025. In such

circumstances, they pray that the sentence may be suspended during pendency

of the revision petition with suitable conditions as there are good grounds for

the petitioners to succeed.

Mr. Raju Datta, learned Public Prosecutor, has opposed the prayer.

On consideration of rival submissions of the parties and the

grounds urged, provisional bail granted to the petitioners is confirmed on the

conditions imposed by the learned Chief Judicial Magistrate, North Tripura,

Dharmanagar, however, subject to deposit of 50% of the fine amount each

before the trial court within a period of 2(two) weeks from today.

I.A. No.01 of 2025 is disposed of.

                                       (APARESH KUMAR SINGH), CJ




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PULAK BANIK                     Digitally signed by PULAK BANIK
                                Date: 2025.03.06 16:22:07 +05'30'