Sri Bikram Das @ Kirendra vs .
2025 Latest Caselaw 1484 Tri

Tripura High Court

Sri Bikram Das @ Kirendra vs . on 11 December, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                    Page 1 of 2




                         HIGH COURT OF TRIPURA
                                 AGARTALA
                               IA NO.1 OF 2025
                          IN CRL.A(J) NO.55 OF 2025

  Sri Bikram Das @ Kirendra
  S/o Sri Narayan Das,
  R/o-Uptakhali, Ward No.04,
  P.S.- Panisagar, Dist- North Tripura, Tripura.

  Vs.

  The State of Tripura.

  Present:
  For the Applicant(s)              : Mr. P.K. Biswas, Sr. Advocate.
                                      Mr. P. Biswas, Advocate.
                                      Mr. R. Nath, Advocate.

  For the Respondent(s)             : Mr. R. Datta, P.P.

11.12.2025

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

1. The case of the applicant is that the appellant- accused is presently in jail, serving the sentence imposed in Case No. SPL (NDPS) 10 of 2022 by judgment dated 16.07.2025. An appeal against the said judgment has already been filed. The applicant submits that his father has recently passed away, and therefore his presence is required at home to perform the last rites. Hence, he seeks temporary release to attend the last rites of his deceased father.

2. According to the applicant, his father passed away on 3rd December, 2025, and the last ritual is scheduled on 15th December, 2025. In support of this claim, he has submitted the concerned death certificate.

3. Heard and perused the record.

4. In view of the above circumstance, there shall be a direction upon the jail authorities to release the applicant on 14th December, 2025. The applicant is directed to surrender and appear before the concerned jail authorities before 5:00 P.M. on 16th December, 2025. The jail authorities shall ensure proper supervision of the convict by providing sufficient police personnel to keep watch and to bring him back. During the period from 14th December, 2025 to 16th December, 2025, the applicant shall remain under the supervision of the concerned police station.

5. With the above observations and directions, this interlocutory application stands disposed of.

                    B. PALIT, J                     DR. T. AMARNATH GOUD, J




  suhanjit


SABYASACH Digitally signed by
          SABYASACHI GHOSH

I GHOSH   Date: 2025.12.12
          12:34:49 +05'30'