Sri Pratik Datta vs The State Of Tripura And Anr
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Tripura High Court

Sri Pratik Datta vs The State Of Tripura And Anr on 31 March, 2026

                   HIGH COURT OF TRIPURA
                           AGARTALA
           IA No.01 of 2026 in Crl. Rev. P. No.23 of 2026
Sri Pratik Datta
                                                        ---Applicant

                                Versus

The State of Tripura and Anr.
                                                   ---- Respondent

For Applicant(s) : Mr. Agniva Chakraborti, Adv. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 31/03/2026

The petitioner has filed the revision petition under Sections

397/401 of Cr.P.C., 1973 corresponding to Sections 438 and 442

of BNSS, 2023 challenging the order of acquittal dated 03.12.2025

passed by Learned Sessions Judge, Gomati District, Udaipur in Crl.

A. No. 03 of 2023. Learned Sessions Judge by the said judgment

has set aside the conviction sentence dated 21.12.2022 passed in

case No.CR(NI) 19 of 2020 by Learned Judicial Magistrate, 1 st

Class, Court No.2, Gomati District, Udaipur, Tripura and acquitted

the respondent No.2 from the charge leveled against him under

Section 138 of NI Act and along with the petition another

application is filed for condoning the delay of eight days in

preferring the revision petition.

Heard Learned Counsel for the petitioner.

Learned P.P. is present for the State.

Let notice be issued upon the respondent No.2.

The applicant-petitioner may take steps for service of notice

upon the said respondent both by normal process and also by

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

of service.

List this matter on 12.05.2026.

JUDGE

Amrita

AMRITA DEB AMRITA DEB Date: 2026.04.01 13:20:30 +05'30'