Smt. Suparna Debnath (Aged About 49 ... vs The State Of Tripura
2026 Latest Caselaw 241 Tri

Tripura High Court

Smt. Suparna Debnath (Aged About 49 ... vs The State Of Tripura on 4 February, 2026

                      HIGH COURT OF TRIPURA
                            AGARTALA
                           A.B. No.9 of 2026

 1. Smt. Suparna Debnath (aged about 49 years)
    W/O Sri Shibu Saha,
    Resident of Durjoynagar,
    P.S.-New Capital Complex,
    District-West Tripura;
 2. Sri Bijan Debnath(aged about 45 years),
    S/O Late Bikash Debnath,
    Resident of Durjoynagar, P.S.-New Capital Complex,
    District-West Tripura;
 3. Sri Sujit Mandal(aged about 49 years)
    S/O-Lt. Birendra Mandal,
    Resident of Durjoynagar, P.S.-Airport,
    District-West Tripura;
 4. Sri Nitai Saha (aged about 45 years),
    S/O-Sri Gouranga Saha,
    Resident of Durjoynagar, P.S.- New Capital Complex,
    District-West Tripura;
 5. Sri Raju Saha (aged about 49 years),
    S/O-Sri Radhu Saha,
    Resident of Lichubagan, P.S-New Capital Complex,
    District-West Tripura;
 6. Sri Chiranjit Dhar (aged about 37 years)
    S/O-Late Bapi Dhar,
    Resident of Durjoynagar, P.S.-Airport,
    District-West Tripura;
 7. Sri Subhrajit Dhar @ Subha Dhar (aged about 28 years)
    S/O Samujwal,
    Resident of Durjoynagar, P.S.-Airport,
    District-West Tripura;
 8. Sri Dipu Mandal (aged about 40 years)
    S/O Late Dilip Mandal,
    Resident of Durjoynagar, P.S.-Airport,
    District-West Tripura;
 9. Sri Nayan Das (aged about 43 years),
    S/O-Nabin Chandra Das,
    Resident of Durjoynagar, P.S.-New Capital Complex,
    District-West Tripura;
10. Sri Benu Deb, (aged about 53 years),
    S/O Lt. Hiralal Deb,
    Resident of Madhya Bhubanban, P.S.-New Capital Complex,
    District-West Tripura.
                                                         ---- Petitioner(s)
                                  Versus
   The State of Tripura
                                                       ----Respondent(s)

For Petitioner(s)         :     Mr. Sankar Lodh, Adv.


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

              HON'BLE MR. JUSTICE BISWAJIT PALIT
                                      Order

04/02/2026

Heard Learned Counsel Mr. Sankar Lodh appearing on

behalf of the petitioners and also heard Learned P.P., Mr. Raju Datta

appearing on behalf of the State-respondents.

This pre-arrest bail application under Section 482 of

BNSS is filed by the petitioner praying for granting them pre-arrest

bail.

At the very outset, Learned P.P. appearing on behalf of

the State-respondent submitted that this present petition is not

maintainable as because the present petitioners without approaching

the Court of Sessions have directly come to the High Court which

cannot be considered in view of the different judgments of Hon'ble

the Apex Court. It was further submitted that another accused

namely Rajesh Ghosh of the same case earlier approached before the

Court of Learned Session Judge and his pre-arrest bail application

was rejected and thereafter the said accused petitioner has

approached for bail before this Court which is on board today vide

A.B. No.5 of 2026.

In support of his contention, Learned P.P. relied upon one

order of Hon'ble the Supreme Court dated 08.09.2025 passed in

connection with Special Leave to Appeal(Crl.)/6588/2025

wherein in para Nos.8 and 9, Hon'ble the Apex Court observed as

under:

"8. We further feel that if the practice of entertaining the applications for pre-arrest bail directly in the High Court is encouraged, and the parties concerned are not relegated to first approach the Sessions Court concerned, the High Court would be flooded with a spate of pre-arrest bail applications thereby creating a chaotic situation. We say so, because if the parties are required to approach the Sessions Court concerned for seeking remedy of pre-arrest bail, there is a strong probability that significant number of applications would be allowed at that level only thereby acting as a filtration process before the process reaches the High Court.

9. It is trite that in most of the States, there is a consistent practice requiring the litigant concerned to first approach the Sessions Court for seeking relief of pre-arrest bail and only in the event of denial of such relief, the litigant would be granted access to approach the High Court for seeking such relief. This is, of course, subject to just exceptions and the High Court, for reasons to be recorded, may entertain an application for pre-arrest bail directly in special/extra-ordinary circumstances."

Learned P.P. also relied upon another order of Hon'ble the

Apex Court arising out of SLP(Crl.)/17464-17465/2025 wherein

in para No.7, Hon'ble the Apex Court observed as under:

"7. It cannot be denied that provisions of pre-arrest bail are applicable in the State of Uttar Pradesh. Hence, any person accused of an offence if desirous of seeking such protection would be required to avail the appropriate remedy by approaching the competent Sessions Court at the first instance. To grant the relief of pre-arrest bail in a criminal writ petition while refusing to exercise jurisdiction to quash the proceedings is totally unacceptable and impermissible as has been held by this Court in the case of Neeharika Infrastructure (P) Ltd. v. State of Maharashtra, reported in (2021)19 SCC 401. "22. As observed by this Court in Hema Mishra v. State of U.P. [Hema Mishra v. State of U.P., (2014) 4 SCC 453: (2014) 2 SCC (Cri) 363], though the High Courts have very wide powers under Article 226, the powers under Article 226 of the Constitution of India are to be exercised to prevent miscarriage of justice and to prevent abuse of process of law by the authorities indiscriminately making pre-arrest of the accused persons. It is further observed that in entertaining such a petition under Article 226, the High Court is supposed to balance the two interests. On the one hand, the Court is to ensure that such a power under Article 226 is not to be exercised liberally so as to convert it into Section 438CrPC proceedings. It is further observed that on the other hand whenever the High Court finds that in a given case if the

protection against pre-arrest is not given, it would amount to gross miscarriage of justice and no case, at all, is made for arrest pending trial, the High Court would be free to grant the relief in the nature of anticipatory bail in exercise of its powers under Article 226 of the Constitution of India, keeping in mind that this power has to be exercised sparingly in those cases where it is absolutely warranted and justified. However, such a blanket interim order of not to arrest or "no coercive steps" cannot be mechanically passed and in a routine manner.

23. So far as the order of not to arrest and/or "no coercive steps" till the final report/charge-

sheet is filed and/or during the course of investigation or not to arrest till the investigation is completed, passed while dismissing the quashing petitions under Section 482 CrPC and/or under Article 226 of the Constitution of India and having opined that no case is made out to quash the FIR/complaint is concerned, the same is wholly impermissible."

[Emphasis supplied)"

Relying upon the said citations, Learned P.P. submitted

that this present petition is not maintainable and as such the same

may be dismissed with a direction to the petitioners to approach the

Sessions Court first and after that in case of need they may approach

to this Court.

On the other hand, Learned Counsel, Mr. Sankar Lodh

appearing on behalf of the petitioners submitted that there is no bar

to entertain the petition but he fairly submitted that the citations

referred by Learned P.P. are no doubt relevant but in the present

case, one of the accused persons has already approached for bail to

the Court of Sessions which has been rejected. Now, if this Court

rejects the said petition, in that case, the Learned Court below shall

not pass any order in favour of the present petitioners. Situated

thus, their petitions would be infructuous and it was further

submitted that Hon'ble the Supreme Court of India by the said

observation did not pass any order that there is no scope to

approach the High Court directly seeking pre-arrest bail and in our

State, considering the pendency of the bail matters, this Court may

entertain the same. Learned Counsel also relied another citation of

the Hon'ble Supreme Court of India reported in 2025 SCC OnLine

SC 2108 [Jagdeo Prasad Vs. State of Bihar and others dated

17.09.2025] wherein in para No.6 Hon'ble the Supreme Court

observed as under:

"6. However, before parting, we do wish to express our sincere concern with the haste at which the High Court has dealt with this matter. While the scheme of Criminal Procedure Code, 1973 (now Bharatiya Nagarik Suraksha Sanhita, 2023) provides concurrent jurisdiction to the High Court and Sessions Court for entertaining applications for anticipatory bail, this Court has time and again observed that High Court should always encourage exhausting an alternative/concurrent remedy before directly interfering itself. This approach balances the interests of all the stakeholders, first by giving the aggrieved party a round of challenge before the High Court. Second, this approach provides the High Court an opportunity to assess the judicial perspective so applied by the Sessions Court, in concurrent jurisdiction, instead of independently applying its mind from the first go. Further, the High Court fails to record any reason for directly granting anticipatory bail without impleading the appellant-complainant as a party."

Referring the same, Learned Counsel submitted that the

principle of said observation also may be applied in this matter.

Admittedly, another accused Rajesh Ghosh has

approached this Court for pre-arrest bail which is on board today for

disposal and these present petitioners are also the accused persons

of the said case for which the pre-arrest bail application is moved.

So, after hearing both the sides, it appears to this Court that there is

some force on the submission of Learned Counsel, Mr. Lodh, as such,

at this stage there will be no bar to entertain the application filed by

the present petitioner-accused persons. Accordingly, the submission

of Learned Counsel for the petitioners is considered and this present

petition is found to be maintainable.

Thereafter, in respect of the petition filed by the

petitioner-accused persons, at the time of hearing Learned Counsel,

Mr. Lodh appearing on behalf of all the petitioners has drawn the

attention of the Court referring the contents of the FIR that although

the FIR is written on 23.12.2025 but the case is registered by PS on

26.12.2025. Learned Counsel Mr. Lodh thereafter submitted that in

this case notices have been issued by the IO upon all the accused

persons of this case under Section 35(3) of BNSS. So, there is no

scope to disallow the petition filed by the present petitioner-accused

persons. Thereafter, Learned Counsel referred Annexure-3 wherein

one Sujit Mandal and others on 29.12.2025 submitted one complaint

to the O/C, NCC PS against the present informant of the case

supplying copy to the higher dignitaries of the State. It is further

submitted that just to save himself, the informant has lodged this

false FIR against the present petitioner-accused persons. Learned

Counsel thereafter submitted that from the contents of the FIR it is

crystal clear that no specific allegation could be laid by the informant

against any of the petitioner-accused persons and furthermore, the

present petitioner No.1 of this case is a Corporator and she has been

falsely implicated. So, if the prayer filed is not considered then the

petitioners would be seriously prejudiced and urged for releasing the

petitioner-accused persons on pre-arrest bail in any condition.

On the other hand, Learned P.P. appearing on behalf of

the State-respondents first of all drawn the attention of the Court

that the case was initially registered under Section

329(3)/117(2)/351(2)/308(2)/3(5) of BNS but later on, on the

prayer of IO Section 308(5) of BNS was added in this case. So, the

purpose of issuing notice under Section 35(3) of BNSS has become

infructuous. It was further submitted by Learned P.P. that from the

contents of the FIR it is crystal clear that the present petitioner-

accused persons are directly involved with the alleged offence, so,

Section 308(5) of BNS is very much applicable against them and in

course of investigation the IO of this case has collected sufficient

materials against the petitioner-accused persons showing their

involvement with the alleged offence. Lastly, Learned P.P. urged for

dismissal of the application filed by the petitioner-accused persons.

To counter the submission of Learned P.P., Learned

Counsel, Mr. Lodh further submitted that the prayer of the

prosecution for adding Section 308(5) of BNS was filed on

07.01.2026 and according to the prayer of the IO, the alleged story

of forcibly taken money took place on 20.12.2025 and if it is so in

the FIR the informant specifically stated that on 22.12.2025 the

money was taken by the accused persons. Thus, it is very much clear

that the present case is nothing but a fabricated and manufactured

one and the IO is just trying to save the informant from the charge

of criminal acts committed by him.

In this case, the prosecution has been set into motion on

the basis of an FIR laid by one Sri Pradip Chakraborty to O/C, NCC

PS alleging inter alia that the accused persons as mentioned in the

petition since last two and half years are trying to him to grab his

properties and on so many occasions, they came to his house and

created pressure to give them 2 kanis of land by way of gift deed

and if he refuses to their proposal then they will kill him. On

05.11.2023 the accused persons as mentioned in the petition came

to his house and when he disagreed to their proposal, they physically

assaulted him on the point of revolver in presence of his family

members and after hearing his hue and cry when the neighbouring

persons came, they left. It was also mentioned that he used to

receive these types of threat over phone almost on regular basis and

also threatened the neighbouring shopkeepers not to open their

mouth against them and if the informant disagrees with their

proposal then they will give a good lesson to him and since then he

was under continous mental pressure due to their threat. On

13.12.2025, they assembled infront of his house and remained there

from 12 am at night till 3 am at night and came there with auto-

rickshaw and vehicles when his gate was under lock and key. They

could not enter into his house and again they loudly threatened him

to transfer 2 kanis of land. He also noticed that they were armed

with rods and revolvers and constantly they were threatening him

over phone. It was further mentioned in the FIR that prior to that

day in the night the miscreants came to his house and demanded

Rs.5,00,000/- being armed with fire arms and under compulsion he

was forced to give Rs.50,000/- to save his life and his family

members, so, he sought police protection. This is the gist of the FIR.

The case is registered and in course of investigation

Section 308(5) of BNS is added by the Learned Magisterial Court on

the prayer of the IO. It is also the admitted position that in course of

investigation notices have been issued upon all the petitioners by the

IO under Section 35(3) of BNSS. The notices were issued on

10.01.2026 but the prayer of IO was allowed on 13.01.2026. So, it is

the settled position of law that until and unless the prayer of the IO

was allowed, there was no scope on the part of the IO to take any

action prior to 13.01.2026 i.e. before the date of passing of the order

by the Learned Magistrate regarding adding of Section 308(5) of

BNS. No definite conclusion can been given on the submission of

Learned Counsel Mr. Lodh that as to whether the alleged incident of

handing over of money took place either on 20.12.2025 or on

22.12.2025 or not at this stage.

However, this present petition has been filed by 10

petitioner-accused persons and another petition has been filed by

accused Rajesh Ghosh which is also on board today. The

investigation of the case is in progress. Considering the nature and

gravity of the offence, it appears to this Court that the IO should

conduct the investigation of the case properly to unearth the truth.

I have perused the Case Diary carefully. The present

petitioner No.1 is a woman. So, considering the materials on record

so far collected by IO upto this stage of investigation at this stage, I

am inclined to grant pre-arrest bail to accused persons namely Smt.

Suparna Debnath, Subhrajit Dhar, Dipu Mandal and Benu Deb in the

event of their arrest of their execution of bond of Rs.50,000/- with

one surety of like amount to the satisfaction of the O/C of the

concerned PS with the following terms and conditions:

1. That the aforesaid 4 accused persons shall appear

before IO as and when called for for the sake of

investigation.

2. That the accused persons shall not leave the

jurisdiction of the O/C of the concerned PS without

the permission of the concerned PS.

3. That the accused persons shall not directly or

indirectly make any attempt or threat to the

informant or his family members during the period

of their bail nor they shall threaten or tamper the

witness of the prosecution.

If any of the conditions is violated in that case the IO

shall be at liberty to pray for cancellation of their bail to the

concerned Court in accordance with law.

However, considering the materials on record at this

stage and finding prima facie involvement, I do not find any scope to

consider pre-arrest bail application of accused Bijan Debnath, Sujit

Mandal, Nitai Saha, Raju Saha, Chiranjit Dhar, Nayan Das. As such,

their pre-arrest bail application stands rejected being devoid of

merit.

With this observation, this pre-arrest bail application is

partly allowed.

Supply a copy of this order to Learned Counsel for the

petitioner Mr. S. Lodh for information and compliance.

Also, a copy of this order be communicated to IO through

Learned P.P.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.05 10:48:47 -08'00' Deepshikha