STATE OF TRIPURA Vs. SUMIT BANIK

JUDGEMENT

(1.) Heard Mr. S. Kar Bhowmik, learned senior counsel assisted by Mr. S. Bol, learned counsel and Mr. R. Datta, learned Public Prosecutor appearing for the petitioner. Also heard Mr. P. K. Biswas, learned senior counsel assisted by Mr. P. Majumder and Mr. A. K. Banerjee, learned counsel appearing for the respondents.

(2.) By means of filing this revision petition under Sectin-397 read with Sec. 401 of Cr. P.C. challenging the order dt. 27/6/2022 passed by the learned Sessions Judge, West Tripura, Agartala in connection with ST(T-1) 103 of 2019 allowing the 311 Cr. P.C. petition filed by the accused-persons at the stage of 313 Cr. P.C.

(3.) The facts in brief are that the instant petition has been filed by the State of Tripura, challenging the order dtd. 27/6/2022 passed by the learned Sessions Judge, West Tripura, Agartala in the above mentioned case allowing the 311 Cr.P.C. petition filed by the accused-persons at the stage of 313 Cr.P.C. Vide order dt. 27/6/2022, the learned Court below allowed the said petition without application of mind for which the same is challenged before this Court.