Tripura High Court
Pramanik Dey vs The State Of Tripura ----Respondent(S) on 10 December, 2018
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
I.A. No.01 No.2017
In Crl. A(J) No.67 of 2017
Pramanik Dey ----Applicant(s)
Versus
The State of Tripura ----Respondent(s)
For Applicant(s) : Mr. D. Sarkar, Adv. For Respondent(s) : Mr. B. Choudhury, P.P. HON'BLE MR. JUSTICE S. TALAPATRA Order 10/12/2018 Having regard to the records (the Paper Book) and the term of the sentence this court is not of the view that the sentence can be suspended. Accordingly, this application for suspension of sentence, as made under Section 389 of the Cr.P.C., stands dismissed.
JUDGE Amrita