Unknown vs For
2025 Latest Caselaw 965 Tri

Tripura High Court

Unknown vs For on 26 August, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                          HIGH COURT OF TRIPURA
                                AGARTALA

                                 Crl. A(J) 64 of 2025

For Appellant(s)                : Mr. Subrata Sarkar, Sr. Advocate
                                  Mr. K. D. Singha, Advocate
                                  Ms. Ayesha Saha Hirawat, Advocate
                                  Mr. Dhiman Gope, Advocate
                                  Ms. Papiya Das, Advocate
                                  Ms. Megha Sarkar, Advocate

For Respondent(s)               : Mr. Raju Datta, P.P.
                                  Mr. Rajib Saha, Addl. P.P.

               HON'BLE JUSTICE DR. T. AMARNATH GOUD
                HON'BLE MR JUSTICE BISWAJIT PALIT

                                      ORDER

26.08.2025

Heard Ms. Megha Sarkar, learned counsel appearing for the appellant.

Also heard Mr. R. Saha, learned Addl. P.P. appearing for the State.

It is submitted by Ms. M. Sarkar, learned counsel for the appellant that

this present appeal has been filed under section 415(2) of the Bharatiya Nagarik

Suraksha Sanhita, 2023, against the Judgment and Order dated 24.07.2025 passed by

the learned Special Judge (NDPS), Sepahijala District, Sonamura, in connection with

Case No. Special (NDPS) 11 of 2025, against the present appellant whereby he was

convicted and was sentenced to undergo rigorous imprisonment for 10 years for the

commission of offence punishable under section 20(b)(ii) (C) of NDPS Act along

with fine of Rs. 1,00,000/- (Rupees One Lakh only) and in default of payment of

fine he was directed to undergo simple imprisonment for 06 (six) months. She

further submits that it is the case to be admitted as it is genuinely believed that the

appellant has a good case for succeeding and there are certain errors committed by

the learned trial Court which need to be set aside acquitting the appellant.

Heard the argument advanced on behalf of the appellant and prima

facie this Court is convinced and the present appeal is hereby admitted.

Issue post-admission notice.

Since, Mr. Rajib Saha, learned Addl. P.P. appears and waives service of

notice on behalf of the State respondent, no formal notice needs be issued upon the

said respondent.

Call for LCR and prepare the paper book accordingly.

List the matter for final hearing once the paper book is prepared and the

same is supplied to the learned counsel for the respective parties as per procedure.

                 Biswajit Palit, J.                                        Dr. T. Amarnath Goud, J.




Sabyasachi. G.

  SABYASACHI           Digitally signed by SABYASACHI
                       GHOSH
  GHOSH                Date: 2025.08.27 16:59:38 +05'30'