Unknown vs For The
2025 Latest Caselaw 1282 Tri

Tripura High Court

Unknown vs For The on 4 November, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                    HIGH COURT OF TRIPURA
                                           AGARTALA
                                      CRL. L.P. NO.34 OF 2025
                                      IN CRL.A NO.49 OF 2025

             Present:
             For the Appellant(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 special leave petition has been filed against the Judgment dated 18.05.2024 passed by the learned Special Judge(NDPS), Sepahijala Tripura, Sonamura in case No.Special (NDPS)15 of 2024 whereby the respondent-accused persons were acquitted from charge under Section 20(b)(ii)(C)/27A/25/29 of NDPS Act.

Heard Mr. R. Saha, learned Addl. P.P., appearing for the applicant.

Issue notice.

Appellant to take steps within a period of 7(seven) days from today.

Registry to serve notice upon the respondents and file proof of service as per procedure. Appellant side is also at liberty to take out personal notice upon the respondents by way of RPAD or 'dasti' service and file proof of service.

Registry is directed to list this matter once proof of service is filed and placed on record.

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