Rikta Pal Sarkar Vs Milan Pal

Tripura High Court 9 Aug 2017 Criminal Revision Petition No. 33 Of 2017 (2017) 08 TP CK 0062
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision Petition No. 33 Of 2017

Hon'ble Bench

S. Talapatra, J

Advocates

D. Bhattacharji, P.K. Biswas, P. Majumder

Final Decision

Allowed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 397, 397(1), 397(3), 401, 482
  • Limitation Act, 1963 - Section 5
  • Negotiable Instruments Act, 1881 - Section 7, 9, 138, 138(b), 142, 142(b)

Judgement Text

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Case Metadata
  • Ck Citation: (2017) 08 TP CK 0062
  • Coram: S. Talapatra, J
  • Bench: Single Bench
  • Advocates: D. Bhattacharji, P.K. Biswas, P. Majumder
  • Result: Allowed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 397, 397(1), 397(3), 401, 482
  • Limitation Act, 1963 - Section 5
  • Negotiable Instruments Act, 1881 - Section 7, 9, 138, 138(b), 142, 142(b)
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