Sri Nabadwip Das vs The State Of Tripura
2025 Latest Caselaw 1094 Tri

Tripura High Court

Sri Nabadwip Das vs The State Of Tripura on 4 September, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                 Page 1 of 2




                         HIGH COURT OF TRIPURA
                               AGARTALA
                           CRL.A(J) NO.56 OF 2025
  Sri Nabadwip Das,
  Son of Late Nanda Kr. Das,
  Resident of Habibpur,(Jitpur),
  P.S.- Sallah, District-Sunamganj,
  Bangladesh.
                                                   .......Appellant(s).
                                 Vs.

  The State of Tripura,
  Represented by the Secretary,
  To the Department of Home,
  New Secretariat Kunjaban,
  P.S.-NCC, District--West Tripura.
                                                   .....Respondent(s).

HON'BLE JUSTICE DR. T. AMARNATH GOUD Present:

For the Appellant(s) : Mr. Soumyadeep Saha, Advocate.

For the Respondent(s) : Mr. R. Datta, P.P. Mr. R. Saha, Addl. P.P.

04.09.2025 Order

1. This present appeal has been filed under Section 374

of the Code of Criminal Procedure, 1973, against the judgment and order

of conviction dated 18-02-2025 passed in S.T. (T-II) 15 of 2024 by the

learned Sessions Judge, South Tripura, Belonia, whereby the learned

Judge convicted and sentenced the appellant herein to undergo Rigorous

Imprisonment for 2 (two) years and to pay a fine of Rs. 10,000/- (ten

thousand), punishable under Section 14A(b) of the Foreigners Act, 1946;

and in default of payment of fine, he shall suffer Simple Imprisonment

for 15 days.

2. Heard both sides.

3. On perusal of the record, this Court considers that the

quantum of punishment imposed upon the appellant is on the higher side.

This Court deems it proper to reduce the same, and for the period already

undergone in jail, the sentence to that extent is considered sufficient. The

remaining part, being the fine amount of Rs. 10,000/-, is waived.

4. The learned Addl. P.P., appearing for the State-

respondent, has placed on record a written instruction from the Home

Department, Government of Tripura, stating that they have no objection

to pushing back the appellant to his home nation as per procedure.

5. In view of the above, the appeal is allowed to the

extent indicated herein, and there shall be a direction to the respondent-

Secretary, Department of Home, State of Tripura, to take steps to push

back the appellant to his home nation as per procedure, at the earliest.

6. With the above observation and direction, this present

appeal stands disposed of. As a sequel, stay, if any, stands vacated.

Pending application(s), if any, also stand closed.

                                                                       DR. T. AMARNATH GOUD, J




       suhanjit


SABYASACHI        Digitally signed by
                  SABYASACHI GHOSH

GHOSH             Date: 2025.09.04 13:05:38
                  +05'30'