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Tripura High Court
Smt. Rbiya Khatun W/O Sri Mangal Miah vs The State Of Tripura Represented By The ... on 18 February, 2026
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HIGH COURT OF TRIPURA
AGARTALA
BA No.25 of 2026
Smt. Rbiya Khatun W/o Sri mangal Miah, R/o Matinagar, Po-
Rayermura, PS- Amtali, Pandabpur Gram Panchayat, West Tripura,
Tripura, Pin- 799130
....Applicant(s)
On behalf of
Shri Mangal Miah, son of Aytali Miah(aged about 55 years),
resident of Matinagar, P.O.- Rayermura, P.S.-Amtali, Pandabpur
Gram Panchayat, West Tripura, Tripura, PIN-799130
.....Accused Person
Versus
The State of Tripura represented by the Secretary, Home
Department, Government of Tripura, Agartala.
....Respondent(s)
For Applicant(s) : Mr. D. Bhattacharya, Sr. Advocate.
Mr. A.Chakraborty, Advocate.
Mr. Samar Das, Advocate.
Mr. Mijanur Rahaman, Advocate.
For Respondent(s) : Mr. Raju Datta,PP.
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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
=O=R=D=E=R=
18.02.2026
Heard Ld. Counsel of both sides.
Ld. Sr. Counsel Mr. Debalay Bhattacharya earlier submits that
the accused Mangal Miah is detained in Kendriya Sansodhanagar in
connection with FIR No. Amtali P.S. Case No. 2025/AMT/ 085 under
Sections 22(c),25,27(a) of NDPS Act, 1985 from 25.09.2025 when he
first surrendered before the Ld. Special Judge, West Tripura, Agartala.
Ld. Sr. Counsel also submits that the petitioner is suffering from
blockage of Coronary Artery Triple Vessel Disease [CATVD, in short]
and he has also been referred to CMC Vellore, Tamil Nadu by the
State Medical Board. Ld. Sr. Counsel in that respect submits that the
accused is now required to be taken to CMC Vellore on urgent basis
and therefore an indulgence for a short period by way of granting
interim bail may be provided to him.
Ld. PP by producing a report from the Medical Officer of the
Kendriya Sansodhanagar, Bishalgarh submits that the Kendriya
Sansodhanagar authority has already taken necessary steps for
shifting the accused to CMC Vellore, Tamil Nadu and in this regard
Ld. PP has also produced said letter sent by the Medical Officer in-
charge of Kendriya Sansodhanagar Hospital, Bishalgarh.
According to Ld. PP, for the reason above, there is no
immediate necessity to grant an interim bail as the State in its own
expenditure is making necessary attempts to take him to CMC Vellore,
Tamil Nadu.
Considered the submissions of the both sides.
The Court is not at this stage entertaining the prayer for interim
bail on the ground of treatment of the accused as already the State
has taken necessary step for shifting him to CMC Vellore. But as he is
a patient of CATVD, it is expected that the jail authority will treat the
matter with all urgency and will take necessary step for shifting of the
accused at CMC Vellore without unnecessary delay.
Simultaneously, liberty is also given to the petitioner to
approach this Court again if any unreasonable delay is noticed caused
by the jail authority in this regard.
The bail application stands rejected with such observations and
the same is disposed of accordingly.
Return the CD.
Communicate a copy of this order to the superintendent,
Kendriya Sansodhanagar, Bishalgarh, Sepahijala, Tripura.
JUDGE
MUNNA Digitally signed by
MUNNA SAHA
SAHA Date: 2026.02.19 17:52:20
+05'30'
Saikat Sarma
