Tripura High Court

Sri Parikshit Sinha vs The State Of Tripura on 7 May, 2025

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                    HIGH COURT OF TRIPURA
                        _A_G_A_R_T_A_L_A_
             IA No.04 of 2025 IN CRL REV P NO.12 of 2025
Sri Parikshit Sinha
                                                         ...... Applicant(s)
                             VERSUS
The State of Tripura
                                                        ...... Respondent(s)

For Applicant(s) : Mr. Nilanjan Das, Advocate.

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

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

=O=R=D=E=R= 07/05/2025 Petitioner has surrendered before the learned Trial Court and

has been released on bail on furnishing bail bond of Rs.50,000/- along with a

surety with a condition that he should submit the order of stay of sentence

from this Court in the criminal revision petition. Therefore, petitioner has

filed the instant interlocutory application seeking suspension of sentence.

The revision petition has been admitted for hearing. After

hearing learned counsel for the parties, and on consideration of the prayer it

is ordered that the order of sentence dated 24.01.2024 passed by the learned

Judicial Magistrate 1st Class, Dharmanagar, North Tripura in PRC(WP)