Sri Sujit Deb vs The Union Of India
2026 Latest Caselaw 637 Tri

Tripura High Court

Sri Sujit Deb vs The Union Of India on 16 February, 2026

                                     HIGH COURT OF TRIPURA
                                           AGARTALA

                                            I.A.02 of 2025
                                                  In
                                       Crl.Petn. No.50 of 2025

                Sri Sujit Deb,
                S/o: Sri Shailen Deb,
                Resident of Gopal Nagar, Horinakhola,
                Dist.: West Tripura,
                Pin:799211.
                                                                        .....Applicant(s)
                                                Versus
                1. The Union of India, represented by the Secretary, Ministry of
                Finance, Department of Revenue, North Block, New Delhi-110001,
                India.
                2. Shri Sonu Kumar, Inspector, IO, Singerbil, CPF, Custom Division
                Agartala.
                                                                    ----Respondent(s)

For Applicant(s) : Mr. Bibhal Nandi Majumder, Sr. Adv.

Mr. Samrat Sarkar, Adv. For Respondent(s) : Mr. Biplabendu Roy, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 16/02/2026

In view of the judgment and order passed in Crl. Petn. No.50 of

2025, the instant interlocutory application stands dismissed and thus,

disposed of.

JUDGE

Snigdha

SNIGDHA Digitally signed by SNIGDHA DAS

DAS Date: 2026.02.18 10:28:39 +05'30'