Debabrata Dey @ Debu vs The State Of Tripura
2025 Latest Caselaw 784 Tri

Tripura High Court

Debabrata Dey @ Debu vs The State Of Tripura on 29 May, 2025

                       HIGH COURT OF TRIPURA
                             AGARTALA
                          A.B. No.45 of 2025

Debabrata Dey @ Debu
                                                          ---- Applicant(s)

                                 Versus
The State of Tripura
                                                         ----Respondent(s)

For Applicant(s) : Mr. Gautam Choudhury, Adv.

Mr. Arindam Banik, Adv.

Mr. Biswajit Saikia, Adv.

Ms. Ankita Pal, Adv.

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

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

29/05/2025

Heard Learned Counsel, Mr. Gautam Choudhury appearing on

behalf of the accused applicant. Also heard Learned Addl. P.P., Mr.

Rajib Saha appearing on behalf of the respondent-State.

This application under Section 438 of the Code of Criminal

Procedure, 1973 is filed for granting pre arrest bail to the accused

applicant in connection with Mungiakami PS Case No.2021 MGK 015

registered under Sections 21(c)/25/29 of the NDPS Act.

Certain documents have been submitted by the accused

applicant along with the pre arrest bail application.

I have perused the order of the Learned Court below and the

earlier order of the co-ordinate Bench of this Court and also the

order/judgment of the Hon'ble Supreme Court of India.

In absence of the original case record it is not possible to

proceed with the matter. So, let us call for the record from the Court

of Learned Special Judge, Khowai Tripura District, Khowai since by this

time the I.O. has filed charge-sheet against the present accused

applicant. Also, Learned Addl. P.P. be asked to produce the Case Diary

on the next date.

List the matter on 20.06.2025.

A copy of this order be supplied to Learned Addl. P.P. in course of

the day.

JUDGE

Snigdha

MOUMIT Digitally signed by MOUMITA DATTA

A DATTA Date: 2025.05.29 17:36:18 +05'30'