Jamina Begam vs The State Of Tripura
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Tripura High Court

Jamina Begam vs The State Of Tripura on 26 February, 2026

                          HIGH COURT OF TRIPURA
                              AGARTALA

                             B.A. No.34 of 2026
Jamina Begam
wife of Idrich Miah, resident of Rabindranagar,
Sobhapur (part), Rabindranagar Colony, P.O.
Sonamura, P.S. Sonamura, District- Sepahijala,
Tripura, PIN-799131
                                                               ..... Applicant(s)
On behalf of

Idrich Miah
S/O- Sarbat Ali, resident of Rabindranagar,
Sobhapur (part), Rabindranagar Colony, P.O.
Sonamura, P.S. Sonamura, District- Sepahijala,
Tripura, PIN-799131

                                                        ..... Accused person(s)
                                    -Versus-
The State of Tripura
                                                          ........Respondent(s)

For the Applicant (s)           :     Mr. S. Lodh, Adv
For the Respondent(s)           :     Mr. R. Datta, P.P

                  HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                      ORDER

26.02.2026

Heard Mr. S. Lodh, learned counsel appearing for the accused applicant and Mr. R. Datta, learned P.P. appearing for the State.

During hearing, Mr. S. Lodh, learned counsel submits that he is not pressing this bail application but he is urging for a direction to the learned Special Judge, Sepahijala to expedite the trial. Mr. Lodh, learned counsel also submits that the accused surrendered before the learned Special Judge on 11.12.2024 and since then he is in custody and though the learned Special Judge is fixing the calendar repeatedly but the official witnesses are not turning up in due time.

Considered the submissions.

The bail application is disposed of being not pressed.

Learned Special Judge will take an endeavor for expeditious trial of the case considering the fact that the accused is in custody for a considerable period and for that purpose, the learned Special Judge may take any coercive step against the witnesses, if it is found that despite receipt of summons and without any lawful excuse, they are not appearing before the learned Special Judge.

Reconsign the records of the learned trial Court along with a copy of this order.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.02.26 17:41:20 +05'30'

Sujay