Smt. Soma Dey vs The State Of Tripura
2026 Latest Caselaw 1090 Tri

Tripura High Court

Smt. Soma Dey vs The State Of Tripura on 26 February, 2026

                                                     HIGH COURT OF TRIPURA
                                                         AGARTALA

                                                       B.A. No.35 of 2026
         Smt. Soma Dey
         wife of Sri Kartik Dey, resident of Jogendranagar,
         Datta Para, near Sukanta Colony High School,
         P.S. East Agartala, District- West Tripura,
         PIN-799004
                                                                                     ..... Applicant(s)
         On behalf of

         Sri Ratnadip Dey @ Chand,
         S/O- Sri Kartik Dey, resident of Jogendranagar,
         Datta Para, near Sukanta Colony High School,
         P.S. East Agartala, District- West Tripura,
         PIN-799004

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

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

                                           HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                               ORDER

26.02.2026

Heard learned counsel appearing for the parties.

During hearing, Mr. I. Bhowmik, learned counsel submits that he is not pressing this bail application.

Considered the submission.

The bail application is disposed of being not pressed.

Reconsign the records of the learned trial Court.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.02.26 17:42:00 +05'30'

Sujay