Md. Jalkar Hossain vs Sri Samarendra Roy & Anr
2026 Latest Caselaw 157 Tri

Tripura High Court

Md. Jalkar Hossain vs Sri Samarendra Roy & Anr on 2 February, 2026

2


                     HIGH COURT OF TRIPURA
                           AGARTALA
                     Crl. Rev. P. No. 09 of 2026
Md. Jalkar Hossain
                                                   ---- Petitioner(s)
                               Versus
Sri Samarendra Roy & Anr.

                                                    ----Respondent(s)

For Petitioner(s) : Mr. Arjun Acharjee, Adv.

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

Mr. Rajib Saha, Addl. PP.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

02.02.2026

This petition under Section 401 of Cr.P.C read with

Section 397 Cr.P.C is filed challenging the order dated 06.12.2025

delivered by Learned Sessions Judge, Gomati District, Udaipur in

connection with Crl. Appeal No.09 of 2025. By the said judgment

and order Learned Session has upheld an order dated 24.02.2025

delivered by Learned Chief Judicial Magistrate, Gomati District,

Udaipur in connection with C.R(N.I) No. 60 of 2022 under Section

138 of N.I Act and sentenced the petitioner to pay a fine of

Rs.9,00,000/-(nine lacs) and in default to suffer S.I. for 9(nine)

months.

Heard learned counsel for the petitioner Mr. Arjun

Acharjee and also heard Mr. Raju Datta, learned PP along with Mr.

Rajib Saha, learned Addl. PP for the respondents.

At the time of hearing learned counsel for the petitioner

submitted that the defaulted cheque amount was of Rs.4,50,000/-

but the learned Trial Court at the time of passing of sentence

doubled the amount of fine and in absence of any adequate

materials on record convicted the petitioner for which the

interference of the court is required.

Learned PP of the other hand fairly submitted that

notice may be issued upon private respondent No.1.

Considered.

Let the revision petition be admitted for hearing.

Call from the records from the learned Trial Court.

The petitioner may take steps for service of notice upon

the private respondent No.1 both by normal process and by

registered post with A/D or speed post within 7(seven) days by

proof of service.

Registry be asked to prepare the Paper Book and

supply the same to the learned counsel for both the sides as per

procedure.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.03 16:26:06 +05'30' Satabdi