Shri Biswajit Gupta vs Shri Nripendra Chandra Biswas And ...
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Tripura High Court

Shri Biswajit Gupta vs Shri Nripendra Chandra Biswas And ... on 20 February, 2026

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                    Crl. Rev. P. No.16 of 2026

Shri Biswajit Gupta
                                                  ---- Petitioner(s)
                              Versus
Shri Nripendra Chandra Biswas and others
                                                 ----Respondent(s)

For Petitioner(s) : Mr. Tapas Kumar Deb, Adv.

For Respondent(s)     :    None.

             HON'BLE MR. JUSTICE BISWAJIT PALIT
                              Order

20/02/2026

Learned Counsel, Mr. Tapas Kumar Deb is present for

the petitioner.

This revision petition is filed under Section 397 read

with Section 401 of Cr.P.C. challenging the judgment and order

dated 01.02.2025 delivered by Learned Sessions Judge, North

Tripura, Dharmanagar in connection with Crl. A. No.9 of 2024. By

the said judgment, Learned Appellate Court has affirmed the

impugned order dated 18.06.2024 passed by Learned CJM, North

Tripura, Dharmanagar in connection with CR(IPC)/08/2017 under

Section 471/109/468 of IPC.

At the time of hearing, Learned Counsel has drawn the

attention of the Court that before the Learned Trial Court, a

petition was filed on behalf of the petitioner for allowing the

petitioner to adduce and to prove some documents but that was

not considered and thereafter, before the Learned Appellate Court

also, the present petitioner has filed similar application under

Section 386 of Cr.P.C.(Annexure-7) but that was not considered

and even at the time of disposal, nothing was mentioned by

Learned Sessions Judge in this regard. Learned Counsel at this

stage drawn the attention of the Court referring para No.19 of the

judgment delivered by Learned Sessions Judge, North Tripura,

Dharmanagar wherein it was mentioned that Learned Trial Court

by order dated 17.05.2024 passed a detailed order and rejected

the prayer to adduce certified copy of documents and as such, the

Learned Appellate Court did not consider the same. Learned

Counsel again submitted that those documents are very much

required for decision of this case but the documents could not be

produced and exhibited from the side of the present petitioner and

as such, the petitioner has been seriously prejudiced by the order

of the Learned Sessions Judge, North Tripura, Dharmanagar and

the judgment suffers from irregularities.

In view of the submission made by Learned Counsel for

the petitioner, let the petition be admitted for hearing.

Issue Notice upon the respondents.

The petitioners shall take steps for service of notice

upon the respondents both by normal process and registered A/D

post or speed post within 7(seven) days and file proof of service.

Call for the records form the Learned Courts below.

List the matter on 03.04.2026.

                                                                          JUDGE




MOUMITA      Digitally signed by
             MOUMITA DATTA

DATTA        Date: 2026.02.21 14:55:47
             -08'00'
Deepshikha