Sri Uttam Sarkar vs Sri Ajay Sarkar
2026 Latest Caselaw 83 Tri

Tripura High Court

Sri Uttam Sarkar vs Sri Ajay Sarkar on 19 January, 2026

2


                     HIGH COURT OF TRIPURA
                           AGARTALA
                            I.A.No.01 of 2026
                     in Crl.Rev.P.No.01 of 2026
    Sri Uttam Sarkar
    S/o Sri Rasaraj Chandra Sarkar
    Of- Tepania Colony High School
    P.S.- R. K. Pur, Udaipur
    District- Gomati Tripura.
                                                          ---- Applicant(s)
                                 Versus
1. Sri Ajay Sarkar
   S/o Lt. Nil Ratan Sarkar
   Resident of Khilpara
   P.S. & P.O.- R. K. Pur, Udaipur,
   District- Gomati Tripura.

2. The State of Tripura
                                                      ----Respondent(s)

For Applicant(s) : Mr. Arjun Acharjee, Adv. For Respondent(s) : Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

19.01.2026

Learned Counsel, Mr. A. Acharjee is present for the

applicant.

This application under Section 397(1) of Cr.P.C. is filed

for suspending the operation of the impugned order dated

04.12.2025 passed by Learned Sessions Judge, Gomati District,

Udaipur in connection with Crl.A.No.15 of 2024. By the said

judgment Learned Sessions Judge has uphold the judgment and

order of conviction delivered by Learned CJM, Gomati District,

Udaipur in connection with case No.C.R.(N.I.) 49 of 2021 dated

12.07.2024.

Learned Additional P.P., Mr. R. Saha is present for the

State-respondent.

Heard both the sides.

Considered.

Let the operation of the impugned order be suspended

till disposal of the revision petition on execution of a bond of

Rs.50,000/- with one surety of like amount to the satisfaction of

Learned CJM, Gomati District, Udaipur with further condition that

at the time of execution of bail bond, the present-applicant shall

deposit 25% of the dishonoured amount to the Learned Court

below which may either be released in favour of the present

respondent-complainant or be kept in the account of the Court till

disposal of the application.

A copy of this order be supplied to Learned Counsel for

the applicant in course of the day for information and compliance

and also a copy of this order be communicated to Learned CJM,

Gomati District, Udaipur for information and compliance.

With this observation, this present I.A. stands disposed

of.

JUDGE

PURNITA DEB Date: 2026.01.19 18:18:31

Purnita