Ms. Abida Begam vs The State Of Tripura
2026 Latest Caselaw 1088 Tri

Tripura High Court

Ms. Abida Begam vs The State Of Tripura on 26 February, 2026

                                                           HIGH COURT OF TRIPURA
                                                               AGARTALA

                                                              B.A. No.11 of 2026
              Ms. Abida Begam
              wife of Panki Miah resident of Ichai Barua
              Kandi, P.O. Nutan Bazar, P.S. Kadamtala,
              North Tripura
                                                                                             ..... Applicant(s)
              On behalf of
              Panki Miah
              S/O- Lt. Mantar Miah, resident of Ichai Barua
              Kandi, P.O. Natun Bazar, P.S. Kadamtala,
              North Tripura
                                                                                     ..... Accused person(s)
                                                                    -Versus-
              The State of Tripura
                                                                                          ........Respondent(s)

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

                                                   HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                      ORDER

26.02.2026

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

During hearing, Mr. S. Datta, learned counsel submits that he is not pressing this bail application. However, he prays for a direction for expedite trial of the case as for around 200 days, the accused is in custody.

Considered the submission.

The bail application is disposed of being not pressed.

However, learned trial Court will take an endeavor to expedite the trial considering the fact of incarceration of the accused person for a considerable period.

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 17:40:38 +05'30'

Sujay