Sri Sanjoy Das vs The State Of Tripura And Anr
2026 Latest Caselaw 1191 Tri

Tripura High Court

Sri Sanjoy Das vs The State Of Tripura And Anr on 27 February, 2026

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                              HIGH COURT OF TRIPURA
                                      AGARTALA
                                Crl.Petn. No.71 of 2025
          Sri Sanjoy Das
                                                                 ---Petitioner(s)
                                          Versus
          The State of Tripura and Anr.
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Debesh Chandra Roy, Adv. For Respondent(s) : Mr. Raju Datta, P.P. Mr. Samar Das, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 27/02/2026

Learned Counsel Mr. D. C. Roy is present for the petitioner.

Learned P.P. appears for the State.

Learned Counsel Mr. S. Das appears for the respondent No.2

i.e. the victim.

The present petitioner has filed this petition under Section

528 of BNSS for quashing of the FIR in connection with West

Agartala P.S. Case No.2025 WAG 083 dated 17.07.2025 registered

under Sections 281/106(1) of BNS, 2023.

At this stage Learned P.P. submitted before this Court to call

for the CD for proper adjudication of this petition.

Request is considered.

Learned P.P. be asked to produce the CD on the next date.

List this matter on 09.04.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.03.02 11:35:06 +05'30' Moumita