Court On Its Own Motion vs The State Of Tripura
2025 Latest Caselaw 1163 Tri

Tripura High Court

Court On Its Own Motion vs The State Of Tripura on 20 September, 2025

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

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

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

20/09/2025 Mr. Arijit Bhaumik, counsel is appointed as Amicus Curiae to

assist the Court.

He shall also place before the Court a judgment of the Supreme

Court giving certain directions as to steps to be taken when persons

convicted of crimes but granted bail are unable to furnish the bail bonds for

various reasons. The Amicus Curiae shall share the said judgment with the

office of the Advocate General, who shall file an affidavit as to the steps

taken with regard to compliance of the said directions in the Supreme Court

on the next date of hearing.

List the matter on 06.11.2025.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

DIPESH DEB Digitally signed by DIPESH DEB Date: 2025.09.20 18:55:29 +05'30'