Smt. Tulika Bhuiya vs The State Of Tripura And Ors
2026 Latest Caselaw 594 Tri

Tripura High Court

Smt. Tulika Bhuiya vs The State Of Tripura And Ors on 13 February, 2026

                                               Page 1 of 1



                               HIGH COURT OF TRIPURA
                                       AGARTALA
                                  Crl.Petn. No.9 of 2026
          Smt. Tulika Bhuiya
                                                                  ---Petitioner(s)
                                                 Versus
          The State of Tripura and Ors.
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Saikat Rahman, Adv. For Respondent(s) : Mr. Raju Datta, P.P. Ms. Haba Debbarma, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

13/02/2026 Learned Counsel Mr. S. Rahman is present for the petitioner.

This petition under Section 482 of Cr.P.C. corresponding to

Section 528 of BNSS is filed for quashing the Criminal Case vide

West Agartala Women PS Case No.2024WAW004 under Section

363/323/498A/34 of IPC corresponding to PRC (WP) 242 of 2024

now pending before the Court of Learned J.M., 1st Class, Court

No.6, Agartala, West Tripura.

Learned P.P. Mr. R. Datta appears for the respondent No.1.

Learned Counsel Ms. Haba Debbarma appears for the

respondents No.2 and 3 and submitted that she intends to

execute Vakalatnama on behalf of the said respondents No.2 and

3 and prayed for a short adjournment to submit affidavit in

support of the contention of the said respondents.

In view of the submission made by the Learned Counsel

appearing for the respondents No.2 and 3, the case is adjourned

today.

List this matter on 13.03.2026.

In the meantime call for the record from the concerned Trial

Court.

                                                                     JUDGE
MOUMITA DATTA          DATTA

Date: 2026.02.13 16:50:46 +05'30'

Moumita