Hasina Begum Mazumder vs Union Of India
2026 Latest Caselaw 1296 Tri

Tripura High Court

Hasina Begum Mazumder vs Union Of India on 9 March, 2026

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                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                      B.A. No.31 of 2026

Hasina Begum Mazumder,
W/O- Dilwar Hussain Barbhuiya, (Aged about 30 years) Resident of
Killarbak, VTC, Jalnacherra Grant, PO: Jamira Bazar, Sub District-
Katlichara, Hailakandi, Assam, PIN 788162.
                                                  ......Applicant(s)
On behalf of
1. Dilwar Hussain Barbhuiya, S/O- Safir Uddin Barbhuiya, Killarbak,
Jamira Pt- IV, Hailakandi, Assam, PIN- 788162.
2. Md. Juber Ahmed, S/O- Md. Luku Mia, Vill- Suprakandi, PO: Manikganj,
Barpurahuria Pt-1, P.S., Sub. Div & Dist. Karimganj- 788712.
                                                      ......Accused Persons
                               Versus
Union of India
                                                                 ......Respondent(s)

For Applicant(s) : Mr. Debalay Bhattacharya, Senior Advocate.

Mr. Agniva Chakrabarti, Advocate.

For Respondent(s) : Mr. Arindam Roy, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

09/03/2026

Mr. Agniva Chakrabarti, learned counsel for the applicant submits that the applicant intents to withdraw the bail application.

Considered.

Accordingly, the bail application is dismissed being not pressed.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 17:50:43 +05'30' Date: 2026.03.10

Dinashree