Smt. Suparna Das (Deb) vs The State Of Tripura
2026 Latest Caselaw 362 Tri

Tripura High Court

Smt. Suparna Das (Deb) vs The State Of Tripura on 6 February, 2026

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                                                       HIGH COURT OF TRIPURA
                                                             AGARTALA

                                                           BA No.143 of 2025
Smt. Suparna Das (Deb),
W/o Sri Ratan Deb, resident of Uttar Rangutia, P.S. Lefunga, District - West
Tripura, Pin-799211.
The accused person being lodged in judicial custody, the present petition is preferred and
presented by the wife of accused person.
                                                                                              ......Applicant(s);
Sri Ratan Deb,
S/o Late Atindra Chandra Deb, resident of Uttar Rangutia, P.S. Lefunga,
District - West Tripura, Pin-799211.
                                                                                      ...... Accused Person(s);

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

For Applicant(s) : Mr. Sankar Lodh, Advocate. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

06/02/2026

Heard learned counsel of both sides.

During hearing, Mr. Sankar Lodh, learned counsel for the applicant submits that he is not pressing the petition.

Accordingly the bail application is disposed of as not pressed.

Return the case diary to learned Public Prosecutor. Also re- consign the LC record to learned Trial Court with copy of this order.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.06 15:52:31 +05'30'