Sri Soumya Pal vs Central Bureau Of Investigation
2026 Latest Caselaw 2426 Tri

Citation : 2026 Latest Caselaw 2426 Tri
Judgement Date : 8 April, 2026

[Cites 2, Cited by 0]

Tripura High Court

Sri Soumya Pal vs Central Bureau Of Investigation on 8 April, 2026

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                               HIGH COURT OF TRIPURA
                                       AGARTALA
                                  Crl.Petn. No.8 of 2026
           Sri Soumya Pal
                                                                    ---Petitioner(s)
                                            Versus
           Central Bureau of Investigation, CBI and Anr.
                                                                  ----Respondent(s)

For Petitioner(s) : Mr. Kabrabam Dhirendra Singha, Adv. For Respondent(s) : Mr. Bidyut Majumder, D.S.G.I.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

08/04/2026

Learned Counsel Mr. K. D. Singha is present for the

petitioner and seeks an indulgence to adjourn the case today.

Mr. B. Majumder, Learned D.S.G.I. appears for the

respondents and submits that in view of the judgment delivered

by Hon'ble Supreme Court of India in State of Maharashtra vs.

Tapas D. Neogy reported in 1999 7 SCC 685 in para No.12 the

bank account is also comes within the definition of property for

the purpose of seizure as per Section 102 of the Cr.P.C. so there

was no infirmity in the order.

The case is adjourned.

List this matter on 14.05.2026.



                                                                       JUDGE




MOUMITA                     Digitally signed by
                            MOUMITA DATTA

DATTA                       Date: 2026.04.09 14:14:40
                            +05'30'
 Moumita