Sri Manindra Singha vs ) Sri Biswajit Sinha
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Tripura High Court

Sri Manindra Singha vs ) Sri Biswajit Sinha on 19 September, 2025

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                       HIGH COURT OF TRIPURA
                               AGARTALA
                           I.A. No.01 of 2025
                                   in
                        Crl.Rev.P No.57 of 2025

Sri Manindra Singha,
Son of Kulamani Singha,
Resident of Village- Birchandra Nagar,
Ward No.4, P.O.- Fultali, P.S.- Kailashahar,
District- Unakoti, Tripura.
                                                          .......Applicant(s)
                                    Versus
1) Sri Biswajit Sinha,
Son of Krishna Mohan Sinha,
Resident of Village- Chirakuti, P.O.- Kirtantali,
P.S.- Kailashahar, District- Unakoti, Tripura.

2) The State of Tripura,
Represented by the Secretary,
Ministry of Home,
New Capital Complex,
P.S.- N.C.C. Agartala,
West Tripura, PIN- 799010.
                                                       .......Respondent(s)

For Applicant(s) : Mr. Pranabashis Majumder, Advocate.

For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

19.09.2025

Heard learned counsel of both sides.

As per report of this Registry, notice upon respondent No.1

is already served but he has not appeared.

Mr. Pranabashis Majumder, learned counsel for the accused-

applicant, submits that the accused is in jail and already the revision

petition is admitted for hearing and, therefore, the operation of the

impugned judgment dated 29.5.2024 passed in case No. CR(NI) 15 of

2017 by learned Judicial Magistrate, 1st Class, Kailashahar, and sentence

may be stayed until disposal of the connected revision petition [Criminal

Revision Petition No.57 of 2025].

Mr. Datta, learned P.P., has not opposed the prayer on the

ground that already the revision petition is admitted.

Considered the submissions.

The operation of impugned judgment dated 29.5.2024

passed in case No. CR(NI) 15 of 2017 and sentence passed thereon,

shall remain stayed till disposal of the connected revision petition.

The petitioner, Manindra Singha, may go on bail on

furnishing a bond of Rs.40,000/- (Rupees Forty Thousand only) with one

surety of like amount to the satisfaction of learned Judicial Magistrate,

1st Class, Kailashahar, Unakoti Judicial District.

Communicate a copy of this order to the Court of learned

Judicial Magistrate, 1st Class, immediately.

Interlocutory application is, accordingly, disposed of.

JUDGE

SUJAY byGHOSH SUJAY

GHOSH 16:39:44 +05'30' Date: 2025.09.19

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