Court On Its Own Motion vs The State Of Tripura
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Tripura High Court

Court On Its Own Motion vs The State Of Tripura on 25 November, 2025

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                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA
                                                   WP(C)(PIL) No.12 of 2022
                                                    Court on its own motion
                                                            Versus
The State of Tripura
                                                                                .........Respondent(s).

For Court on its own motion : Mr. Arijit Bhaumik, Amicus Curiae. For Respondent(s) : Mr. Saktimoy Chakraborti, Advocate General, Mrs. Pinki Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 25/11/2025

Report of the DLSAs of the districts mentioned in Annexure-R/1

i.e. Dhalai, Sepahijala, Unakoti, North Tripura, Gomati, South Tripura and

Khowai as to steps taken as per the judgment of Satender Kumar Antil v.

Central Bureau of Investigation & another dt. 13.02.2024 is directed to be

submitted to this Court since as per the affidavit filed by the Deputy Secretary

to the Government of Tripura in the Home (Jail) Department, there are 260

prisoners who were granted bail, but have not been released from jails.

List on 16.12.2025.

Order be communicated to all Secretaries of DLSAs mentioned at

Annexure-R/1.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PULAK BANIK Digitally signed by PULAK BANIK Date: 2025.11.25 15:20:33 +05'30'