For And On Behalf Of Accused vs The State Of Tripura
2026 Latest Caselaw 1040 Tri

Tripura High Court

For And On Behalf Of Accused vs The State Of Tripura on 25 February, 2026

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                         HIGH COURT OF TRIPURA
                               AGARTALA

                               B.A. No.33 of 2026

Manjina Khatun, W/O- Entaj Alam, aged about 33 years, resident of
Fanditpara, Mandalghat, Kudambinihut, P.S. Jalpaiguri, District- Jalpaiguri,
West Bengal.

For and on behalf of accused
Entaj Alam, S/O- late Fafiz Uddin, aged about 39 years, resident of
Fanditpara, Mandalghat, Kudambinihut, P.S. Jalpaiguri, District- Jalpaiguri,
West Bengal.
                                                        ...... Applicant(s).
                            Versus
The State of Tripura
                                                          ......Respondent(s).
For Applicant(s)           :     Mr. Debalay Bhattacharya, Senior Advocate.
                                 Mr. Agniva Chakrabarti, Advocate.
                                 Mr. Mijanur Rahaman, Advocate.

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

             HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                     Order

25/02/2026

             Heard Mr. Debalay Bhattacharya, learned senior counsel
appearing for the applicant and Mr. Raju Datta, learned PP appearing for the
State.


             Mr. Datta, learned PP submits that charge-sheet has recently
been submitted on 03.02.2026 alongwith a prayer for custody trial of the
accused-petitioner.


             In that circumstances, Mr. Bhattacharya, learned senior counsel
submits that the applicant begs to withdraw this bail application with a liberty
to approach this Court again, if aggrieved by the order of the learned Special
Judge on the petition submitted by the Investigating Officer for custody trial
of the accused-petitioner and for refusal of bail on that ground.


             Considered.
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                 Liberty as sought for is granted.


                 The bail application is disposed of being not pressed.


 .

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH Date: 2026.02.26 17:00:34 +05'30'

Dinashree