Sri Mithun Chakraborty vs Sri Dipak Lal Saha And Anr
2026 Latest Caselaw 161 Tri

Tripura High Court

Sri Mithun Chakraborty vs Sri Dipak Lal Saha And Anr on 2 February, 2026

                              Page 1 of 2



                  HIGH COURT OF TRIPURA
                            AGARTALA
                          IA No.1 of 2026
                   In Crl. Rev.P. No.10 of 2026
Sri Mithun Chakraborty
                                                     ---Applicant(s)
                               Versus
Sri Dipak Lal Saha and Anr.
                                                  ----Respondent(s)

For Applicant(s) : Mr. Rupesh Kumar, Adv.

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

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 02/02/2026 Learned Counsel Mr. R. Kumar appears for the applicant-

petitioner.

Learned P.P. Mr. R. Datta appears for the State-respondents.

The present applicant-petitioner has filed this revision

petition under Section 397 read with Section 401 of the Cr.P.C.

corresponding to Section 438 read with Section 442 of the BNSS

challenging the judgment and order dated 23.06.2025 delivered

by Learned Addl. Sessions Judge, South Tripura, Belonia in

connection with Criminal Appeal No.12 of 2024. By the said

judgment Learned Appellate Court has affirmed the judgment

dated 27.05.2024 and the sentence dated 31.05.2024 passed by

Learned CJM, South Tripura, Belonia in connection with Case

No.NI 25 of 2022. Along with this petition another application was

filed for condoning the delay of 129(one hundred and twenty nine)

days in preferring the revision petition with another separate

prayer for suspending the execution and operation of the sentence

dated 23.06.2025 passed by Learned Addl. Sessions Judge, South

Tripura, Belonia in Criminal Appeal No.12 of 2024.

Heard Learned Counsel for the applicant-petitioner and also

heard Learned P.P. for the State.

Issue notice upon the private respondent No.1 in respect of

the petition for limitation filed by the applicant-petitioner.

The applicant-petitioner may take steps for service of notice

upon the private-respondent both by normal process and also by

registered A/D post and speed post within seven days and file

proof of service.

List this matter on 16.03.2026.

                                                                     JUDGE




MOUMITA                       Digitally signed by
                              MOUMITA DATTA

DATTA                         Date: 2026.02.03
                              15:54:09 +05'30'
Moumita