Tripura High Court
Kripesh Sabdakar vs The State Of Tripura And 3 Others on 31 January, 2019
Author: S. Talapatra
Bench: S. Talapatra
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HIGH COURT OF TRIPURA
AGARTALA
CRL.L.P.05 of 2018
Kripesh Sabdakar
----Petitioner(s)
Versus
The State of Tripura and 3 Others
----Respondent(s)
For Petitioner(s) : Mr. K. Nath, Adv. For Respondent(s) : Mr. B. Chowdhury, PP.
Mr. A. Saha, Adv.
HON'BLE MR. JUSTICE S. TALAPATRA Order 31/01/2019 In view of the order passed today in I.A.No. 01 of 2018, this criminal leave petition has been taken up for consideration.
Issue notice calling upon the respondents to show cause as to why the leave should not be granted as prayed for; and/or any other such further order(s) shall not be passed as to this Court may deem fit and proper having regard to the circumstances of the case.
Notice is made returnable on 12.03.2019. Since Mr. B. Chowdhury, learned PP and Mr. A. Saha, learned counsel appears and waives notice for the respondent No.1 and for the respondents No.2 to 4 respectively, no formal notice is called for.
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A copy of this criminal leave petition shall be supplied to the learned counsel appearing for the respondents by 01.02.2019.
In the meanwhile, the respondents may file their objection, if any, against the criminal leave petition for filing an appeal under proviso to Section 372 of the Cr.P.C. against the judgment and order of acquittal dated 18.04.2018 as delivered in S.T.21(U/K)of 2015.
JUDGE Sabyasachi. B