The State Of Tripura vs .
2026 Latest Caselaw 1064 Tri

Tripura High Court

The State Of Tripura vs . on 25 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                                   HIGH COURT OF TRIPURA
                                                          AGARTALA
                                                      CRL.L.P NO.38 OF 2025
                                                     IN CRL.A NO.53 OF 2025
                       The State of Tripura
                       Vs.
                       Jammu Baig.

                                           HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                         HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                       Present:
                       For the Appellant(s)                    : Mr. R. Datta, P.P.

                       For the Respondent(s)                   : Mr. S. Lodh, Advocate.

Mr. K. Roy, Advocate.

Mr. S. Majumder, Advocate.

25.02.2026

Order

1. This present application has been filed for granting Special Leave to appeal against the Judgment dated 19.05.2025 passed by the learned Special Judge, Court No.2, Khowai District Tripura, in case No. Special(NDPS)64 of 2022 whereby the respondent-accused person has been acquitted for the charge under Section20(b)(ii)(C)/25/29 of NDPS

2. Heard learned counsel appearing for the parties.

3. Having heard the submissions made at the Bar and after going through the averments made in the application, the Court is of the view that the matter requires further examination. Accordingly, the present leave petition is hereby granted and the same stands disposed of.

              S. DATTA PURKAYASTHA, J                                DR. T. AMARNATH GOUD, J



  suhanjit

RAJKUMAR     Digitally signed by
             RAJKUMAR SUHANJIT
SUHANJIT     SINGHA
             Date: 2026.02.27 15:20:01
SINGHA       +05'30'