Sri Chinmoy Debnath vs The State Of Tripura And Others
2026 Latest Caselaw 1190 Tri

Tripura High Court

Sri Chinmoy Debnath vs The State Of Tripura And Others on 27 February, 2026

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                           HIGH COURT OF TRIPURA
                                    AGARTALA
                              Crl.Petn. No.10 of 2026
          Sri Chinmoy Debnath
                                                                  ---Petitioner(s)
                                         Versus
          The State of Tripura and Others
                                                              ----Respondent(s)

For Petitioner(s) : Mr. Arindam Bhattacharjee, Adv. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 27/02/2026

Learned Counsel Mr. A. Bhattacharjee is present for the

petitioner.

The petitioner has challenged the entire proceeding of

Baijalbari P.S. Case No.2025 BJB 002 registered under Section

21(c)/25/29 of NDPS Act which was ended in chargesheet later

on. This petition is filed under Section 528 of BNSS.

Heard Learned Counsel for the petitioner.

Considered.

It is submitted verbal notice is supplied to Learned P.P.

representing the respondent No.1. So no further notice is required

to be served upon the respondent No.1. However, the petitioner

may take steps for service of notice upon the rests respondents

i.e. the respondents No.2 and 3 both in the main petition and also

in the IA both by normal process and registered A/D post or speed

post within seven days and file proof of service.

Let the record be called for from the concerned Learned Trial

Court.

List this matter on 09.04.2026.

MOUMITA DATTA Digitally signed by MOUMITA DATTA Date: 2026.03.02 11:36:07 +05'30' JUDGE

Moumita