Ahmed Hussain vs The State Of Tripura
2026 Latest Caselaw 943 Tri

Tripura High Court

Ahmed Hussain vs The State Of Tripura on 23 February, 2026

                                                                          HIGH COURT OF TRIPURA
                                                                              AGARTALA
                                                                               B.A. No.30 of 2026

Ahmed Hussain,
S/o Abdul Rouf resident of East Lowwairpoa, P.S. Bazari Chara, District
Karimganz, Assam.
                                                      ......... Petitioner(s)
For and on behalf of
Sri Mahboob Alam,
S/o Ahmed Hossain resident of East Lowwairpoa, P.S. Bazari Chara, District
Karimganz, Assam.
                                                ......... Accused Person(s)
                                -Versus-
The State of Tripura,
Represented by the Secretary, Home Department, Government of Tripura, New
Capital Complex, Agartala, West Tripura.
                                                      ........Respondent(s)

For the Petitioner(s)                                                     :   Mr. Koomar Chakraborty, Advocate.
For the Respondent(s)                                                     :   Mr. Raju Datta, P.P.


                                         HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                                 ORDER

23/02/2026

Mr. Koomar Chakraborty, learned counsel for the petitioner during hearing has not pressed the bail application.

Accordingly, the bail application is rejected being not pressed.

Pending application(s), if any, shall stand disposed of.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.02.23 19:13:58 +05'30'