Sri Hammari Tripura vs Page 2 Of 2
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Tripura High Court

Sri Hammari Tripura vs Page 2 Of 2 on 9 February, 2026

                             Page 1 of 2



                     HIGH COURT OF TRIPURA
                              AGARTALA
                        Crl.Petn. No.57 of 2025
1. Sri Hammari Tripura,
   Son of Alinta Tripura,
   Resident of Chichin Cherra,
   Manu, P.O. Manughat,
   P.S. Manu, Sub-Division: Manu
   District: Dhalai Tripura
2. Sri Abrahum Reang,
   Son of Karna Ram Reang,
   Resident of Nandi Ram Para,
   P.O. Kancha Chara,
   P.S. Manu, District: Dhalai Tripura
3. Sri Kusum Tripura,
   Son of Sri Chakla Tripura,
   Resident of Rajdhan Para,
   P.O. Shibbari, P.S. Manu,
   District: Dhalai Tripura
4. Sri Jitu Jamatia,
   Son of Sri Artha Manik Jamatia,
   Resident of Lalgiri Para,
   P.O. Bampur, P.S. Amarpur,
   District: Gomati Tripura
5. Sri Ujal Prabat Malsom,
   Sri Mujib Kanta Malsom,
   Resident of Kholai, Gandachara,
   P.O. Ambassa, P.S. Ambassa,
   District: Dhalai Tripura
6. Sri Davit Tripura,
   Son of Sri Dasha Mohan Tripura,
   Resident of Badan Para, Uttar Damchara,
   P.O. Duma Chara, P.S. Ambassa,
   District: Dhalai Tripura
7. Sri Jagat Mohan Tripura,
   Son of Sri Chan Mohan Tripura,
   Resident of Ishwan Royaja Para,
   P.O. Ambassa, P.S. Ambassa,
   District: Dhalai Tripura

8. Sri Alex Tripura,
   Son of Sri Bindu Lal Tripura,
   Resident of Jamir Charra,
   P.O. Jamir Charra, P.S. Dumacharra,
   District: Dhalai Tripura
9. Sri Sal Kwchung Debbarma,
   Son of Sri Guru Mohan Debbarma,
   Resident of Uttar Joynagar,
   P.O. Joynagar, P.S. Jirania,
   District: West Tripura
                                                  ---Petitioner(s)
                                Versus
                                                   Page 2 of 2


          1. The State of Tripura,
          2. Smt. Padmini Debbarma,
             Wife of Sri Bikan Debbarma,
             Resident of Rasu Para,
             P.O. Champaknagar,
             P.S. Jirania, District: West Tripura
                                                                    ----Respondent(s)

For Petitioner(s) : Mr. Anupam Baidya, Adv. For Respondent(s) : Mr. Raju Datta, P.P. Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

09/02/2026 Learned Counsel Mr. A. Baidya is present for the petitioners.

Learned P.P. along with Mr. R. Saha, Learned Addl. P.P.

appears for the State and submitted that chargesheet has already

been submitted vide Radhapur P.S. Case No.2025/RDP/016 under

Section 127(2)/117(2)/74/3(5) of BNS against the FIR named

accused persons namely Jitu Jamatia, Daniel Jamatia, Seri

Hammrai Tripura, Utjal Pravat Malsom, Jagat Mohan Tripura.

Learned P.P. further submitted that since initially the petitioner

only challenged the FIR but in the meantime chargesheet is

submitted. So nothing remains for adjudication before this Court

at this stage.

Learned Counsel for the petitioner at this stage submitted

that he wants to withdraw the same.

Request is considered.

In view of the submission made by the Learned Counsel

appearing for the petitioner this petition stands disposed of as

withdrawn being not pressed by the petitioner.

The case is thus disposed of.

Return back the record to Learned Trial Court if called for. MOUMITA Digitally signed by MOUMITA DATTA JUDGE DATTA Date: 2026.02.09 17:30:17 +05'30' Moumita