Shri Prabir Debbarma vs The State Of Tripura Represented By The ...
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Tripura High Court

Shri Prabir Debbarma vs The State Of Tripura Represented By The ... on 18 February, 2026

                                               HIGH COURT OF TRIPURA
                                                     AGARTALA

                                                        IA 2 of 2026
                                                   In Crl. A. No.4 of 2026

1. Shri Prabir Debbarma, S/o: Shri Ranjit Debbarma, Resident of
   Village-Jaroilong Bari, PS. Teliamura, District -Khowai, Tripura.

2. Md. Ichab Miah, S/o: Md. Jakir Houssain, Resident of Village-
   Chakmaghat, Twimadu, P.S.-Teliamura, District- Khowai, Tripura.

                                                                                   ....Applicant(s)
                                                           Versus

The State of Tripura represented by the Secretary, Home
Department, Government of Tripura.
                                        ....Respondent(s)

For Applicant(s) : Mr. Bhaskar Debbarma, Advocate.

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

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

18.02.2026

Heard Ld. Counsel of both sides.

The Court has gone through the quantum of the sentence passed by the Ld. Trial Court vide the impugned judgment dated 30.08.2025; and also, considered the grounds taken in the memo of appeal.

The operation of impugned judgment dated 30.08.2025 passed in S.T.(T-2)11 of 2023 by Ld. Sessions Judge, Khowai, Tripura and the sentence passed thereupon, are stayed till the disposal of the appeal. The appellant may go on bail on furnishing of bond of Rs.20,000/- with one surety of like amount to the satisfaction of the Ld. Sessions Judge, Khowai, Tripura.

Communicate a copy of this order to the Ld. Trial Court.

The I.A. is accordingly disposed of.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.18 18:25:51 +05'30'

Saikat Sarma