The State Of Tripura vs Sri Puspak Saha Alias Ayan
2025 Latest Caselaw 660 Tri

Tripura High Court

The State Of Tripura vs Sri Puspak Saha Alias Ayan on 18 March, 2025

                                 Page 1 of 2




                       HIGH COURT OF TRIPURA
                         _A_G_A_R_T_A_L_A_
                          CRL A No.23 of 2023
The State of Tripura
                                                        ...... Appellant(s)
                             VERSUS
Sri Puspak Saha alias Ayan
                                                        ...... Respondent(s)

For Appellant(s) : Mr. Raju Datta, Public Prosecutor.

For Respondent(s) : Mr. Asish Nandi, Advocate, Mr. P. Majumder, Advocate, Mr. Akash Nandi, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

=O=R=D=E=R= 18/03/2025 The present appeal is at the stage of the application for Special

Leave bearing No.10 of 2023 instituted under Section 378(3) of Cr.P.C.

directed against the judgment and order of acquittal dated 04.02.2023 passed

in Case No. S.T(Type-I) 06 of 2019 by the learned Sessions Judge, North

Tripura, Dharmanagar whereby the respondent has been acquitted of the

charges under Sections 279/304 (Part-II) of the Indian Penal Code.

Mr. Raju Datta, learned Public Prosecutor appearing for the

appellant-State prays for some time to make preparations from the lower

court records.

Mr. Asish Nandi, learned counsel for the respondent also prays

for time.

Accordingly, matter is adjourned to be listed after 6(six) weeks.

 (S.D. PURKAYASTHA) J                       (APARESH KUMAR SINGH) CJ






DIPESH DEB     Date: 2025.03.19 17:12:48