Sri Sujit Das For And On Behalf Of vs The State Of Tripura & Anr
2026 Latest Caselaw 879 Tri

Tripura High Court

Sri Sujit Das For And On Behalf Of vs The State Of Tripura & Anr on 20 February, 2026

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                                                   HIGH COURT OF TRIPURA
                                                         AGARTALA
                                              IA 01 OF 2026 IN BA 24 OF 2026

Sri Sujit Das for and on behalf of
Sri Shankar Das                                                                   ...... Applicant(s);

                                                         VERSUS

The State of Tripura & Anr.
                                                                                 ......Respondent(s);


For the Applicant/petitioner(s) : Mr. Harekrishna Bhowmik, Advocate.


For the Respondent(s)                                   : Mr. P. Roy Barman, Sr. Counsel.
                                                          Mr. Raju Datta, P.P.
                                                          Mr. K. Nath, Advocate.

                                      HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                         O R D E R

20/02/2026

Heard learned counsel of both sides. By this interim application, learned counsel of the petitioner prays for allowing him to challenge the order dated 09.01.2026, passed by the learned trial Court whereby the petition for custody trial was allowed. Further prayer is made to add Section 528 of the BNSS in respect of the said interim petition.

The respondents have not opposed the prayer. This petition will be treated as part of the original bail application.

The I.A. is accordingly disposed of.

JUDGE SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2026.02.20 18:07:56 +05'30'

Sanjay