The State Of Tripura vs .
2025 Latest Caselaw 1267 Tri

Tripura High Court

The State Of Tripura vs . on 4 November, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                             HIGH COURT OF TRIPURA
                                                    AGARTALA
                                                  IA NO.01 OF 2025
                                               IN CRL.A NO.43 OF 2025

                   The State of Tripura
                   Vs.
                   Swapan Shil.

                   Present:
                   For the Applicant(s)               : Mr. R. Datta, P.P.
                                                        Mr. R. Saha, Addl. P.P.
                   For the Respondent(s)              : None.

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

04.11.2025 Order

This present exemption application has been filed seeking exemption for the appellant-petitioner from filing the certified copy of the impugned Judgment dated 14.09.2024, passed by the learned Judge (NDPS), Sepahijala, Tripura, Sonamura, in Case No. Special (NDPS) 20 of 2024, whereby the respondent-accused persons were acquitted of the charges under Sections 21(C)/25 of the NDPS Act.

Heard.

For the reasons stated, the filing of the certified copy is dispensed with. However, the learned Public Prosecutor, if required, shall place the certified copy on record before the disposal of the main matter.

Accordingly, this present interlocutory application stands disposed of.

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

suhanjit

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2025.11.10 13:10:25 +05'30'