Sri Saikat Talapatra vs The State Of Tripura
2026 Latest Caselaw 2549 Tri

Tripura High Court

Sri Saikat Talapatra vs The State Of Tripura on 13 April, 2026

                       HIGH COURT OF TRIPURA
                             AGARTALA
                           Crl. Petn. No.30 of 2026

Sri Saikat Talapatra
                                                                  ----Petitioner(s)
                                        Versus
The State of Tripura
                             [---
                                                                ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Samarjit Bhattacharjee, Adv.

Mr. Kawsik Nath, Adv.

For Respondent(s) : Mr. Raju Datta, P.P. HON'BLE MR. JUSTICE BISWAJIT PALIT Order 13/04/2026

Heard Learned Senior Counsel, Mr. Purusuttam Roy Barman

assisted by Learned Counsel, Mr. Samarjit Bhattacharjee appearing on

behalf of the petitioner-accused. Also heard Learned P.P., Mr. Raju Datta

appearing on behalf of the respondent-State.

The present petitioner, by filing this petition under Section 528

of BNSS, 2023 has challenged the Bishramganj PS case No.2023 BRG

029, Manubazar PS case No.2023 MNB 34 and Killa PS case No.2023 KLA

027.

At the outset, Learned P.P. appearing on behalf of the

respondent-State submitted that since the subject matter of all the FIRs

are different. So, the petitioner ought to have filed separate petitions for

quashing the separate FIRs. Furthermore, according to Learned P.P., in

two of the above cases, charge-sheets have been submitted and charges

have already been framed against the petitioner-accused. So, according to

Learned P.P., the present petition is not maintainable.

In reply to the submission made by Learned P.P. for the

respondent-State, Learned Senior Counsel drawn the attention of this

Court referring one judgment of the Hon'ble Supreme Court of India in

Arnab Ranjan Goswami vs. Union Of India & Ors. reported in (2020)

14 SCC 12 and submitted that against the same subject matter, there

cannot be multiple FIRs. So, Learned Senior Counsel urged before this

court to admit the present petition.

However, since today is the first day. Let, the State-

respondents submit their reply. Thereafter, this Court shall hear both the

sides regarding the question of maintainability of the present petition.

List the matter on 17.06.2026.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.04.13 18:07:16 +05'30'