Shri Nirode Sutradhar vs The State Of Tripura
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Tripura High Court

Shri Nirode Sutradhar vs The State Of Tripura on 8 January, 2026

                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                                        Crl. Petn. No.46 of 2025

            Shri Nirode Sutradhar,
            S/o Lt. Mantu Sutradhar of Lalchara,
            Police Station- Khowai,
            P.O. Khowai, District-Khowai, Tripura.
                                                                          ----Petitioner(s)
                                                 Versus
            The State of Tripura
                                                                        ----Respondent(s)

For Petitioner(s) : Mr. Kabrabam Dhirendra Singha, Adv. For Respondent(s) : Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 08/01/2026

Learned Counsel, Mr. Kabrabam Dhirendra Singha is present

on behalf of the petitioner. Learned Addl. P.P., Mr. Rajib Saha is present

on behalf of the respondent-State.

This petition under Section 482 of Code of Criminal Procedure,

1973 corresponding to Section 528 of BNSS, 2023 is filed challenging the

judgment and order dated 11.08.2025 passed by Learned Addl. Sessions

Judge, Khowai, Tripura in connection with case No.Crl. Revision 03 of

2025.

Heard both the sides at length.

At this stage, Learned Counsel for the petitioner submitted

that he intends to withdraw the present petition.

Request is considered.

Accordingly, the instant criminal petition is disposed of as

withdrawn.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.01.09 14:25:52 +05'30'