Sri Kumar Krishna Debnath vs Sri Pranab Roy
2026 Latest Caselaw 2457 Tri

Tripura High Court

Sri Kumar Krishna Debnath vs Sri Pranab Roy on 9 April, 2026

  2


                      HIGH COURT OF TRIPURA
                            AGARTALA
                      Crl. Petn. No.28 of 2026

  Sri Kumar Krishna Debnath
  S/O Lt. Bimal Debnath,
  Resident of North Badharghat, Bardowali, MadhyaPara,
  PS-A.D. Nagar, District-West Tripura.
                                                       ---- Petitioner(s)
                                Versus
1. Sri Pranab Roy
   S/O Pravat Chandra Roy,
   Resident of North Badharghat Borduali, "Roy Villa"
   Opposite of Chowdhury Meal, P.S.-A.D. Nagar, PO-A.D. Nagar,
   District-West Tripura.
2. The State of Tripura
                                                     ----Respondent(s)

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

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

09/04/2026

This petition under Section 482 of Cr.P.C is filed for

issuing necessary direction upon the Learned Trial Court to

dispose of the case on the ground that the case was filed in the

year 2017 and till today the case could not be disposed of.

At the time of hearing, Learned Counsel for the

petitioner-complainant has drawn the attention of the Court

referring several orders of the Learned Trial Court and submitted

that those orders were not passed in accordance with law. So, a

direction may be given to the Learned Trial Court for early

disposal of the case.

Learned P.P., Mr. Raju Datta appears on behalf of the

State and submitted that every Court has got his own Case Diary

and it is the prerogative of the Court to fix the matter in

accordance with law and to dispose of the case. So, there is very

least scope to pass any direction. Considered.

This is a case under NI Act and now pending before the

Learned J.M. 1st Class, Court No.5, Agartala, West Tripura. From

the orders annexed with the petition, it appears that the orders

were passed very carelessly by the Learned Trial Court. Since the

complainant is the victim of the case, so, it is quite natural that

there may be a reasonable expectation that the Learned Trial

Court would dispose of the case in accordance with law at an

earliest possible convenience without being biased or without

being favour to any person.

However, since the matter is pending long back and the

case is of the year 2017, so, Learned Trial Court be asked to

dispose of the case giving top priority within a period of 6(six)

months from today after affording reasonable opportunity to both

the sides to adduce their evidence and counter evidence.

With this observation, this present case stands

disposed of.

Registrar(Judl.) be asked to obtain one report in the

administrative side from the concerned Court within a period of

7(seven) days and to place the same before the undersigned.

Send a copy of this order to the Learned Trial Court

immediately.

JUDGE

MOUMITA DATTA Digitally signed by MOUMITA DATTA Date: 2026.04.10 06:01:45 -07'00'

Deepshikha