The State Of Tripura vs .
2025 Latest Caselaw 1274 Tri

Tripura High Court

The State Of Tripura vs . on 4 November, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                   Page 1 of 1




                                          HIGH COURT OF TRIPURA
                                                 AGARTALA
                                               IA NO.02 OF 2025
                                            IN CRL.A NO.47 OF 2025

                The State of Tripura
                Vs.
                Alamgir Hossian and anr.

                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-petitioners from filing the certified copy of the impugned Judgment dated 16.07.2024, passed by the learned Judge (NDPS), Sepahijala, Tripura, Sonamura, in Case No. Special (NDPS) 3 of 2024.

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 12:44:31 +05'30'