Tripura High Court
Dipankar Majumder vs Sandipan Ghosh And Anr on 12 October, 2018
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
Crl. Petn. 62/2018
Dipankar Majumder
----Petitioner(s)
Versus
Sandipan Ghosh and anr.
----Respondent(s)
For Petitioner(s) : Mr. A. Pal, Advocate For Respondent(s) : Mr. A. Roy Barman, Addl. PP HON'BLE MR. JUSTICE ARINDAM LODH Order 12/10/2018 Heard Mr. A. Pal, learned counsel appearing for the petitioner as well as Mr. A. Roy Barman, learned Addl. PP appearing for the State respondent.
This is a petition filed under Section 482 Cr.P.C. against the impugned judgment dated 05.07.2016 passed by the Additional Sessions Judge, Court no.5, West Tripura, Agartala in case No. Criminal Appeal No. 16 of 2015 and the impugned judgment dated 15.06.2015 passed by the Additional CJM, West Tripura, Agartala in case no. NI 93 of 2012.
Mr. A. Pal, learned counsel submits that the petitioner has been convicted and sentenced to pay a fine of Rs. 50,000/- i.d. to suffer S.I. for six months. Since the petitioner could not pay the amount he is at present in jail custody, and this petition has been filed for suspension of his sentence.
I have gone through the materials on record. Page 2 of 2 Considering the terms of sentence, this court is inclined to suspend the sentence imposed upon the accused-appellant by the courts below. Accordingly, the petitioner shall be released on bail on furnishing a bond of Rs. 50,000/- with one surety of the like amount to the satisfaction of the Additional CJM, West Tripura, Agartala.
Admit the petition.
Call for the lower courts record.
Since Mr. A. Roy Barman, learned Additional PP appears and accepts notice on behalf of the respondent no. 2, no formal notice needs be issued. But the petitioner shall take steps for service of notice upon the respondent no. 1 within 3(three) days by registered post with AD.
Notice is made returnable on 17.12.2018.
JUDGE Saikat