Sri Chanchal Datta Chowdhury vs The State Of Tripura
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Tripura High Court

Sri Chanchal Datta Chowdhury vs The State Of Tripura on 1 April, 2026

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                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                       I.A. No.01 of 2026
                                     In Crl.A No.09 of 2026

Sri Chanchal Datta Chowdhury,
S/O- Lt. Sri Chitta Ranjan Datta Chowdhury,
Village- Siddhi Ashram,
P.S.- Amtali, Dist- West Tripura.
                                                                     ......Applicant(s).
                                           Versus
The State of Tripura
                                                                 ......Respondent(s).

For Applicant(s) : Mr. Arjun Acharjee, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

01/04/2026

Heard Mr. Arjun Acharjee, learned counsel appearing for the applicant. Learned counsel submits that the appeal is against the conviction and sentence passed by the learned Special Judge, Bishalgarh, in Case No.SPECIAL (POCSO) 02 of 2018, wherein he was sentenced to suffer simple imprisonment for one year and to pay fine of Rs.10,000/- both under Section 12 of POCSO Act as well as Section 354 of IPC. Learned counsel also submits that the convict was already on bail during the trial.

Considered.

The operation of the impugned judgment dated 24.02.2026 and the sentence dated 26.02.2026, passed in Case No.SPECIAL (POCSO) 02 of 2018 by the said learned Court, are stayed till disposal of the appeal, subject to submission of a bond of Rs.25,000/- by the applicant with one surety of the like amount to the satisfaction of the learned Trial Court.

Interlocutory application is, accordingly, disposed of.

Communicate a copy of the order to the learned Trial Court.

MUNNA Digitally signed by MUNNA SAHA JUDGE SAHA 16:30:09 +05'30' Date: 2026.04.01

Dinashree