Sri Anil Agarwal vs The Union Of India And Another
2026 Latest Caselaw 187 Tri

Tripura High Court

Sri Anil Agarwal vs The Union Of India And Another on 2 February, 2026

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                              HIGH COURT OF TRIPURA
                                     AGARTALA
                                Crl.Petn.No.34 of 2025
          Sri Anil Agarwal
                                                                 ---Petitioner(s)
                                             Versus
          The Union of India and Another
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Saikat Rahman. Adv.

Mr. Gautam Das, Adv.

For Respondent(s) : Mr. Raju Datta, P.P. Mr. Pranabashis Majumder, Adv.

Mr. Dhrubajyoti Saha, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 02/02/2026 Learned Counsel Mr. S. Rahman appears for the petitioner.

Learned P.P. Mr. R. Datta appears for the State. Learned

Counsel Mr. P. Majumder appears for the respondent No.2.

The petitioner has filed this petition under Section 482 of

Cr.P.C. for quashing of the criminal case PRC (WP)272 of 2024

under Section 406, 420, 34 of IPC which is now pending before

the Court of Learned Judicial Magistrate 1st Class, Court No.3,

West Tripura, Agartala.

The private respondent has already filed one objection in the

form of affidavit in opposition.

The original record is required to be call for.

So call for the record from the concerned Trial Court.

List this matter for final hearing on 27.02.2026.

                                                                    JUDGE



MOUMITA                       Digitally signed by
                              MOUMITA DATTA

DATTA                         Date: 2026.02.03
                              15:50:58 +05'30'
Moumita