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Tripura High Court
The State Of Tripura vs Shri Amulya Bhattacharjee on 6 March, 2026
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
REVIEW PETITION NO.28 OF 2025
1. The State of Tripura,
represented by the Secretary, Home Department,
Government of Tripura, New Secretariat Complex,
Gurkhabasti, Agartala, PO Kunjaban,
PS New Capital Complex, Sub-Division Sadar,
District-West Tripura.
2. The Director General of Police,
Government of Tripura, Police Head Quarters,
Akhaura Road, PO-Agartala,
PS- West Agartala, District West Tripura, Pin-799001
3. The Superintendent of Police,
West Tripura, Government of Tripura,
Police Head Quarters, Akhaura Road, PO Agartala, PS- West Agartala,
District West Tripura, Pin-799001
4. The Superintendent of Police, CID (Crime),
West Tripura, Government of Tripura, A.D.Nagar,
P.O & PS-A.D. Nagar, District Tripura,
Pin 799001.
5. The Officer-in-Charge, West Agartala Women Police Station,
Agartala, District West Tripura, Pin-799001
...Review Petitioner(s).
Versus
Shri Amulya Bhattacharjee,
son of Late Abani Kumar Bhattacharjee,
Resident of 26 No. Office Lane, PO-Agartala,
West PS-West Agartala, District - West Tripura,
Pin-799001.
......Opposite Party-Respondent(s)
For the Petitioner(s) : Mr. Kohinoor N. Bhattachryya, G.A.
For the Respondent(s) : Mr. D.C. Saha, Advocate.
Mr. M.C. Dey, Advocate.
Date of hearing and delivery of
Judgment & Order : 06.03.2026.
Whether fit for reporting : YES/NO.
HON'BLE JUSTICE DR. T. AMARNATH GOUD
J U D G M E N T & O R D E R(ORAL)
1. This present petition has been filed for reviewing of the
common judgment and Order dated 11.07.2024, passed in WP(C) No. 324/2024
and WP(C) 348 OF 2024 by this Court.
2. Heard Mr. Kohinoor N. Bhattachryya, learned G.A.,
appearing for the petitioners as well as Mr. D.C. Saha, learned counsel
appearing for the respondent.
3. Mr. Kohinoor N. Bhattachryya, learned G.A. appearing for
the petitioners, submits that while laying down certain guidelines to be followed
by the administration in the judgment dated 11.07.2024 passed in the aforesaid
writ petitions, certain modifications are required to facilitate proper
implementation of the said guidelines. With this limited prayer for
modification, the present review petition has been filed.
4. Having considered the submissions advanced by the learned
counsel for the parties and after perusing the records, this Court is of the view
that no ground has been made out warranting modification of the guidelines
contained in the judgment and order dated 11.07.2024. The prayer made in the
present review petition does not disclose any error apparent on the face of the
record nor does it call for exercise of the review jurisdiction of this Court.
Accordingly, this Court finds no reason to entertain the prayer of the present
review petition.
5. Accordingly, in view of the above, the present review
petition stands dismissed. As a sequel, stay if any stands vacated. Pending
application(s), if any also stands closed.
DR. T. AMARNATH GOUD, J
suhanjit
RAJKUMAR SUHANJIT SINGHA
SUHANJIT SINGHA Date: 2026.03.07 16:01:03
+05'30'
