LAWS(GAU)-2012-2-168

ARJUN MAJUMDAR Vs. STATE OF TRIPURA

Decided On February 06, 2012
Arjun Majumdar Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) Heard Mr. S. Sarkar, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned Addl. Public Prosecutor representing State-respondent.

(2.) This petition has been filed under Sec. 397 read with Sec. 401 of the Criminal Procedure Code,1973 against the order dated 05.11.2003 as passed by the learned Chief Judicial Magistrate, West Tripura, Agartala, in Misc.137/2003.

(3.) The genesis of the protest petition as found in the Lower Court Records has its root in the order of acceptance of the Final Report as furnished by the Investigating Officer in connection with Bishalgarh P.S. Case No.18/1999 under Sections 395/397 of Indian Penal Code by the order dated 20.08.1999.