The State Of Tripura vs Golam Rabban Ali
2025 Latest Caselaw 1397 Tri

Tripura High Court

The State Of Tripura vs Golam Rabban Ali on 25 November, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                                   HIGH COURT OF TRIPURA
                                                                         AGARTALA

                                                               Crl.LP 20 of 2025 in Crl.A. 35 of 2025

                 The State of Tripura
                                                                                                             .........Petitioner(s)
                                                                                   Versus
                 Golam Rabban Ali
                                                                                                           ......... Respondent(s)

                 For Petitioner(s)                                       : Mr. Raju Datta, P.P.

                 For Respondent(s)                                       : None.


                                                    HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                                   HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                                                ORDER

25.11.2025

This present petition has been filed for granting leave to appeal against the judgment dated 10.06.2024 passed by the learned Special Judge (NDPS), Sepahijala Tripura, Sonamura in case No. Special (NDPS) 5 of 2024.

It is seen from the note of the Registry dated 27.10.2025 that the notice issued upon the respondent has been served.

When the case is called, Mr. Raju Datta, learned P.P. appears on behalf of the petitioner. But, despite service of notice, there is no representation on behalf of the respondent.

Having heard the submissions made at the Bar and after going through

the averments made in the application, this Court is of the view that the matter

requires further examination. Accordingly, the present criminal leave petition is

hereby granted and the same stands disposed of.

S. Datta Purkayastha, J. Dr. T. Amarnath Goud, J.

Sabyasachi. G.

SABYASACHI GHOSH GHOSH Date: 2025.11.26 16:49:23 +05'30'