Supreme Court - Daily Orders
Sri Bimal Chandra Ghosh vs The State Of Tripura on 11 February, 2022
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.27 Court 13 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 2339/2022
(Arising out of impugned final judgment and order dated 26-11-2021
in CRLRP No. 98/2016 passed by the High Court of Tripura at
Agartala)
SRI BIMAL CHANDRA GHOSH PETITIONER(S)
VERSUS
THE STATE OF TRIPURA RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.12043/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.12042/2022-EXEMPTION FROM
SURRENDERING WITHIN TIME )
Date : 11-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Rahul Kaushik, AOR
Ms. Bhuvneshwari Pathak, Adv
Ms. Shilpi Satyapriya Satyam, Adv
Mr. Bhupendra Bhardwaj, Adv
Ms. Prashi Tyagi, Adv
Ms. Akansha Agarwal, Adv.
Mr. Kausik Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
IA No.12042/2022 seeking Exemption From Surrendering is rejected.
We have heard the learned Counsel for the petitioner. The petitioner after full trial was convicted under Section Signature Not Verified 354 of the Indian Penal Code and his conviction was upheld by the Digitally signed by JAGDISH KUMAR Date: 2022.02.11 17:38:42 IST Reason: High Court.
At this stage, the petitioner has now come with a case that a 2 compromise has been entered into between the petitioner and the complainant/victim.
We find no reason to grant any credence to such compromise which is being entered into after the conviction has been confirmed by the High Court under the judgment impugned. The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)