AJIT MITRA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. A. Roy, learned counsel vice Mr. R. Dutta, learned counsel appearing for the petitioner and Mr. A. Ghosh, learned P.P.

(2.) BY filing this petition under Section 397 read with Section 401 of the Cr. P.C., the judgment and order dated 07.06.2010 delivered in Criminal Appeal No. 10(1) of 2010 has been challenged.

(3.) THIS case emerges from the ejahar lodged to the Officer -in -Charge of Amtali Police Station disclosing that the petitioner being the driver of the vehicle, bearing registration No. TR -01 -2789 drove the vehicle in an excessive speed and in negligent and rash manner. As consequence of such negligent and rash driving he met with an accident and some passengers sustained serious injuries.