Sri Kajal Datta vs Smt. Bibha Majumder (Datta)
2026 Latest Caselaw 652 Tri

Citation : 2026 Latest Caselaw 652 Tri
Judgement Date : 17 February, 2026

[Cites 1, Cited by 0]

Tripura High Court

Sri Kajal Datta vs Smt. Bibha Majumder (Datta) on 17 February, 2026

                           HIGH COURT OF TRIPURA
                                 AGARTALA

                                 I.A.02 of 2026
                                        In
                            Crl.Rev.P. No.12 of 2026
Sri Kajal Datta,
S/o Sri Parimal Datta,
Of-East Kanchanbari,
P.O.: Kanchanbari, P.S.:Kumarghat,
Sub-Division-Kumarghat,
Dist.-Unakoti Tripura.
                                                      ..........Applicant(s)
                                Versus
1. Smt. Bibha Majumder (Datta),
W/o Sri Kajal Datta,
D/o Sri Bibhishan Majumder,
Of Naitong Cherra, P.O.: Karamcherra,
P.S.: Manu, Sub-Division-Longtharai Valley,
District: Dhalai.
2. Kumari Suchitra Datta,
D/o Sri Kajal Datta,
C/o Sri Bibhishan Majumder,
Of Naitong Cherra, P.O.: Karamcherra,
P.S.: Manu, Sub-Division-Longtharai Valley,
District: Dhalai, Tripura.
3. Mr. Subhradip Datta,
S/o Sri Kajal Datta,
C/o Sri Bibhishan Majumder,
Of Naitong Cherra, P.O.: Karamcherra,
P.S.: Manu, Sub-Division-Longtharai Valley,
District: Dhalai Tripura.
(The Respondent Nos.2 and 3 are being minors and they are to be

represented by the Respondent No.1) ..........Respondent(s)

4. The State of Tripura, ..........Proforma Respondent(s)

For Applicant(s) : Ms. Piyali Chakraborty, Adv.

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

                   HON'BLE MR. JUSTICE BISWAJIT PALIT
                                     Order
 17/02/2026

Heard Learned Counsel, Ms. Piyali Chakraborty appearing on

behalf of the applicant.

This application is filed under Section 362 of Cr.P.C., 1973 for

correction of the typographical error in the order dated 11.02.2026 passed

by this Court.

In the said order, a direction was given that till disposal of the

petition, the execution of the order dated 17.11.2025 passed in Misc

(Execution) 13 of 2024 be suspended. It was further directed to Learned

Judicial Magistrate, 1st Class, Longtharai Valley, Dhalai Tripura to issue

immediate release order of the petitioner from the custody.

In the said order dated 11.02.2026, it is wrongly mentioned

"Learned Judicial Magistrate, 1st Class, Longtharai Valley, Dhalai

Tripura" instead of "Learned Sub-Divisional Judicial Magistrate,

Longtharai Valley, Dhalai Tripura".

Learned P.P., Mr. Raju Datta appeared on behalf of the

respondent-State and submitted that this typographical mistake may be

corrected accordingly.

In view of the submissions made by Learned Counsels for both

the parties, the order dated 11.02.2026 be corrected accordingly.

"Learned Sub-Divisional Judicial Magistrate, Longtharai

Valley, Dhalai Tripura be asked to issue immediate release order of

the petitioner from the custody."

Further, it is clarified that in the operative portion where it is

written that a copy of this order be communicated to "Learned Judicial

Magistrate, 1st Class, Longtharai Valley, Dhalai Tripura" immediately for

compliance be corrected as "Learned Sub-Divisional Judicial Magistrate,

Longtharai Valley, Dhalai Tripura" immediately for compliance.

A copy of this order be communicated to Learned Sub-Divisional

Judicial Magistrate, Longtharai Valley, Dhalai Tripura along with a copy of

the order dated 11.02.2026, for immediate compliance.

Also supply a copy of this order to Learned Counsel for the

petitioner for information and necessary action.

With this observation, the IA stands disposed of.

JUDGE