Sri Sujit Deb vs The Union Of India And Another
2026 Latest Caselaw 160 Tri

Tripura High Court

Sri Sujit Deb vs The Union Of India And Another on 2 February, 2026

                                 Page 1 of 2



                      HIGH COURT OF TRIPURA
                             AGARTALA
                        Crl.Petn.No.50 of 2025
Sri Sujit Deb
                                                         ---Petitioner(s)
                                    Versus
The Union of India and Another
                                                     ----Respondent(s)

For Petitioner(s) : Mr. Bibhal Nandi Majumder, Sr. Adv.

Mr. Samrat Sarkar, Adv.

Mr. Rounak Chakraborty, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 02/02/2026 Learned Senior Counsel Mr. B. N. Majumder assisted by Mr.

S. Sarkar, Learned Counsel and Mr. R. Chakraborty, Learned

Counsel appears for the petitioner.

None appears for the respondents.

From the record it appears that on 31.10.2025 Learned

Counsel Mr. Biplabendu Roy appeared on behalf of the

respondents No.1 and 2. Thereafter on 19.01.2026 Learned

D.S.G.I. appeared on behalf of the respondents.

The present petitioner has challenged the entire proceeding

of the case bearing No. Special (NDPS) 79 of 2024 and now

pending before the Special Judge, Court No.2, West Tripura,

Agartala.

This Court has already called for the record.

Two separate IAs were filed. One for staying for the further

proceeding and another for release of the accused on bail was

filed.

Heard Learned Senior Counsel for the petitioner.

At the time of the hearing Learned Senior Counsel drawn the

attention of this Court the relevant provisions of Cr.P.C. as well as

NDPS Act and urged before this Court regarding maintainability of

the proceeding pending against the alleged accused before the

concerned Court.

In absence of the other side at this stage this Court is not in

a position to pass any effective order regarding maintainability of

the proceeding to the concerned Court. Accordingly the case is

adjourned today.

List this matter on 05.02.2026.

Registry is asked to reflect the name of Learned D.S.G.I. and

Mr. Biplabendu Roy, Learned Counsel for the respondents in the

cause list accordingly.

Also inform Learned DSGI Mr. Bidyut Majumder and Learned

Counsel Mr. Biplabendu Roy to appear before this Court for the

respondents on the next date positively.

                                                                  JUDGE




MOUMITA                      Digitally signed by
                             MOUMITA DATTA

DATTA                        Date: 2026.02.03
                             15:52:28 +05'30'
Moumita