Sri Sanjay Deb @ Motu vs The State Of Tripura
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Tripura High Court

Sri Sanjay Deb @ Motu vs The State Of Tripura on 6 April, 2026

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                           HIGH COURT OF TRIPURA
                                   AGARTALA
                              Crl.Petn.No.26 of 2026
          Sri Sanjay Deb @ Motu
                                                              ---Petitioner(s)
                                             Versus
          The State of Tripura
                                                            ----Respondent(s)

For Petitioner(s) : Mr. Prasanta Sen Chowdhury, Adv.

Mr. Partha Ranjan Sarkar, Adv. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

06/04/2026

This application is filed under Section 528 of BNSS for

quashing of FIR registered as Sidhai PS Case No.2026 SDI 015

dated 07.03.2026 under Section 20(b)(ii)(c),25,29 of NDPS Act.

Heard Learned Counsel Mr. P. Sen Chowdhury for the

petitioner.

Learned P.P. Mr. R. Datta appears and accepts notice for the

respondent, so issuance of formal notice is thus waived.

At this stage Learned P.P. sought for an accommodation to

file affidavit in opposition.

Request is considered.

List this matter on 23.04.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.04.07 10:57:42 +05'30' Moumita