Smt. Arpana Das vs The State Of Tripura And Others
2026 Latest Caselaw 979 Tri

Tripura High Court

Smt. Arpana Das vs The State Of Tripura And Others on 24 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                                   HIGH COURT OF TRIPURA
                                                                         AGARTALA

                                                                       Crl. L.P. No. 22 of 2025
                                                                       in Crl.A No.37 of 2025

                 Smt. Arpana Das
                                                                                                                  ........Petitioner(s)
                                                                                Versus
                 The State of Tripura and others
                                                                                                           .........Respondent(s)

                 For Petitioner(s)                                       : Mr. P. Roy Barman, Sr. Advocate
                                                                           Mr. Samarjit Bhattacharjee, Advocate
                                                                           Mr. Kawsik Nath, Advocate
                                                                           Ms. Sutapa Deb Barman, Advocate
                                                                           Ms. Aradhita Debbarma, Advocate
                                                                           Mr. Dipjyoti Paul, Advocate

                 For Respondent(s)                                       : Mr. Raju Datta, P.P.
                                                                           Mr. Koushik Datta, Advocate
                                                                           Mr. Mridul Das, Advocate

                                                       HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                                      HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                                               ORDER

24.02.2026

Heard learned counsel for the respective parties.

This present petition has been filed for granting special leave to appeal against the judgment/order dated 14.08.2025 passed by the learned Special Judge (POCSO), Unakoti District, Kailashahar in case No. Special (POCSO) 32 of 2023.

Having heard the submissions made at the Bar and after going through

the averments made in the application, this Court is of the view that the matter

requires further examination. Accordingly, the present criminal leave petition is

hereby granted and the same stands disposed of.

S. Datta Purkayastha, J. Dr. T. Amarnath Goud, J.

Sabyasachi. G.

SABYASACHI GHOSH GHOSH Date: 2026.02.27 15:04:44 +05'30'