Saydul Kazi And Ors vs The State Of Tripura
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Tripura High Court

Saydul Kazi And Ors vs The State Of Tripura on 6 February, 2026

                                                                  HIGH COURT OF TRIPURA
                                                                        AGARTALA

                                                                      AB No.10 of 2026


                                            Saydul Kazi and Ors.
                                                                                                     ....Petitioner(s)
                                                                           Versus

                                            The State of Tripura.
                                                                                                   ....Respondent(s)

For Petitioner(s) : Mr. K.D.Singha, Advocate.

Ms. Megha Sakar, Advocate.

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

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

06.02.2026

Heard Ld. Counsel, Ms. M. Sarkar for petitioner no.3

Ld. Counsel, Ms. Sarkar submits that some interim protection may be granted to petitioner no.3 till the next date as he is a TSR official and there is pressure from his department that unless there is any order of bail in his favour, he will be arrested immediately.

Heard Ld. PP, Mr. Raju Datta for state respondent.

He will produce the CD on the next date.

Call for the LC Record.

The I.O. will not take any coercive step against petitioner no.3 till the next date.

List the matter on 10.02.2026.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.06 17:25:21 +05'30'

Saikat Sarma