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Tripura High Court
Tutan Debnath vs Abhishek Singha on 9 January, 2026
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
Cont.Cas(C) No.73 of 2025
1. Tutan Debnath, Son of Late Gouranga Debnath, Resident of
Harimara P.O. SD Mission, P.S. AD Nagar, West Tripuгa, Pin- 790003.
2. Amit Deb, Son of Sri Ashok Kumar Deb, Resident of Ramsundar
Nagar (Rajnagar), Agartala, West Tripura, Pin- 799001.
3. Tanbir Chowdhury, Son of Sri Nanu Chowdhury, Resident of
Ichamura P.O. Mariamnagar, Agartala, West Tripura, Pin- 799008.
4. Abhijit Roy, Son of Late Narayan Chandra Roy, Resident of Debnath
Para, Maharanipur, P.Ο. Chakmaghat, Teliamura, Khowai, Tripura, Pin-
799205.
5. Alamin Hossain, Son of Abdul Munaf, Resident of Kalshimura,
Boxanagar, Sepahijala, Tripura, Pin- 799102.
6. Prasenjit Sarkar, Son of Sri Jita Lal Sarkar, Resident of Nehal
Chandra Nagar, Bishalgarh, Tripura, Pin- 799100.
7. Sujit Paul, Son of Sri Sadhan Paul, Resident of Tulabagan, Uttar
Debendranagar, Mohanpur, West Tripura, Pin- 799211.
......Petitioner(s).
Vs.
1. Abhishek Singha, The Secretary Home Department, Govt. of
Tripura, New Secretariat Complex, Kunjaban, P.S: New Capital Complex,
Agartala, West Tripura, Pin: 799010.
2. Anurag Dhankar, The Director General of Police, Tripura, Fire
Brigade Choumuhani, Agartala, West Tripura, Pin: 799001.
3. Sri Carey Marak, The Inspector General of Police, Tripura, O/o: the
DGP, Tripura, Fire Birgade Chowmuhani, Agartala, West Tripura, Pin:
799001.
4. Sudip Kar Pal, The Asst. Inspector General of Police
(Establishment), O/o: The Director General of Police, Tripura, Fire
Brigade Chowmuhani, Agartala, West Tripura, Pin: 799001.
5. Jaynata Chakraborty, The Chairman, Selection Committee for
Recruitment of Police Constable (Men & Women) in Tripura Police,
notified vide Recruitment Notice, dated, 20.10.2022, Care of Office of
the DGP, Tripura, Fire Brigade Chowmuhani, Agartala, West Tripura,
Pin- 799001.
6. Jayanta Chakraborty, The Principal, KTDS Police Training Academy,
Narsingarh, West Tripura, Pin- 799015.
......Respondent(s).
For Petitioner (s) : Mr. Purusuttam Roy Barman, Senior Advocate.
Mr. Samarjit Bhattacharjee, Advocate.
Mr. Kawsik Nath, Advocate.
For Respondent(s) : Mr. Saktimoy Chakroborty, Advocate General.
Mr. Mangal Debbarma, Addl. G.A.
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
Order
09/01/2026
Heard learned counsel of both sides.
An appeal has already been admitted and stay has been
granted in respect of the judgment for which the contempt petition has
been filed.
Mr. Saktimoy Chakroborty, learned Advocate General
submits that there is no further element of contempt for deliberate
violation in this regard by the respondents and therefore, the contempt
petition may be dropped. Learned Advocate General also relies on a
decision of the Hon'ble Supreme Court in case of Dharam Dutt and
Others vs. Union of India and Others, (2004) 1 SCC 712, wherein
at paragraph No.69 it is observed by the Hon'ble Supreme Court that
the correctness of the judgment of the learned Single Judge was put in
issue by the Union of India by filing an intra-court appeal and therefore,
filing of an appeal destroys the finality of the judgment under appeal.
Considered the submission.
The contempt petition is accordingly closed.
JUDGE
SUJAY Digitally signed by
SUJAY GHOSH
GHOSH
Date: 2026.01.09
15:45:36 +05'30'
Dinashree
