Ms. Abida Begam vs The State Of Tripura
2026 Latest Caselaw 1089 Tri

Tripura High Court

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

                                                       HIGH COURT OF TRIPURA
                                                           AGARTALA

                                                          I. A No. 01 of 2026
                                                         in 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 learned counsel of both sides.

By this interim application challenge has been made regarding the validity of the order dated 18.12.2025 passed by the learned Sessions Judge, North Tripura, Dharmanagar in case No.ST (Type-I) 34 of 2025 resorting to the provisions of Section 528 of the BNSS.

By the said order, the learned Sessions Judge allowed the petition of the prosecution for custody trial of the accused person.

Considered.

The present petition will be treated as part of the connected bail application.

I.A. is accordingly disposed of.

SUJAY GHOSH Digitally signed by SUJAY GHOSH JUDGE Date: 2026.02.26 17:42:42 +05'30'

Sujay