Smt. Ankurita Das vs The State Of Tripura
2026 Latest Caselaw 2115 Tri

Tripura High Court

Smt. Ankurita Das vs The State Of Tripura on 1 April, 2026

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                       HIGH COURT OF TRIPURA
                              AGARTALA

                            BA No.62 of 2026

Smt. Ankurita Das
on behalf of accused Sri Mantanu Saha
                                                            ......Petitioner(s);
                                VERSUS
The State of Tripura
                                                         ......Respondent(s);

For Petitioner(s) : Mr. H. K. Bhowmik, Advocate, Mr. Amit Saha, Advocate.

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

                    HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                              _O_R_D_E_R_

01/04/2026

Heard Mr. H. K. Bhowmik, learned counsel for the petitioner.

Learned counsel, Mr. H. K. Bhowmik, submits that without

sufficient materials against the present accused and only based on three

numbers of handwritten challans issued by Madhavbari Truck Syndicate, the

present accused was apprehended with false implication of him in the instant

case.

Learned counsel also submits that issuance of any challan in the

name of present accused person is not sufficient enough to get complicity of

the present accused in the alleged crime. A proforma of challan is also

produced on behalf of the present accused (Annexure-5) and there is no

column in the said challan for writing down the name of any person or

consignee. Therefore, according to learned counsel, if the name of the

present accused is reflected in the said challan it is an intentional insertion

by somebody to implicate the accused in this case.

Learned counsel further submits that according to police, a sum of

Rs.1,07,000/- was recovered from one of his flats, and it is very usual for any

person to keep such sum in their own house. Moreover, he has a business

of rubber sheets, and in this regard a licence has also been issued by the

Rubber Board. A copy of the said licence is also placed with the bail

application.

Therefore, learned counsel submits that there is no prima facie

material to show that any such contraband item was ever delivered to the

present accused. On these grounds, learned counsel has prayed for bail.

Learned Public Prosecutor, Mr. Raju Datta, during the hearing

submits that the case diary is voluminous in nature. Therefore, he could not

go through the entire case diary and some more time is required for the said

purpose. Moreover, he will also produce the seized challans which are the

main basis of apprehension of the present accused.

Considered the submissions.

List the matter on 06.04.2026 for further hearing.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.04.01 17:32:38 +05'30'