Ahmmed Hussain vs The State Of Tripura
2026 Latest Caselaw 1374 Tri

Tripura High Court

Ahmmed Hussain vs The State Of Tripura on 11 March, 2026

                                                                    HIGH COURT OF TRIPURA
                                                                        AGARTALA

                                                                        B.A. No.43 of 2026
                      Ahmmed Hussain
                                                                                                          ..... Applicant(s)
                      On behalf of
                      Sri Mahboob Alam
                                                                                                   ...... Accused Person(s)
                                                                             -Versus-
                      The State of Tripura
                                                                                                     ........Respondent(s)

                      For the Applicant (s)                              :     Mr. S. Lodh, Adv. Adv.
                                                                               Mr. K. Chakraborty, Adv.
                      For the Respondent(s)                              :     Mr. R. Datta, P.P

                                                          HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                                ORDER

11.03.2026 Heard both sides.

It appears that the present accused, Mahboob Alam earlier filed application for anticipatory bail bearing No.69 of 2025 under Section 482 of BNSS in connection with Panisagar P.S. Case No.74 of 2024 and the said bail application was heard and disposed of by another coordinate Bench of this Court vide order dated 25.09.2025. Thereafter, the accused, Mahboob Alam filed another bail application bearing No. B.A. 30 of 2026 which was taken up by this Court but no order on the merit of the bail application was passed by this Court as it was not pressed by the accused applicant.

Now, the accused applicant has again filed the instant bail application under Section 483 of the BNSS praying for granting bail in connection with the same Panisagar P.S. case No.74 of 2024.

As per the decision of the Hon'ble Supreme Court in the case of Rajpal vs. State of Rajasthan, 2023 LiveLaw (SC) 1066, the matter is required to be heard by the same Bench, which earlier on merit decided the bail application of the accused applicant.

In view of the above, the Registry is directed to list this matter before the appropriate Bench as per the procedure.

SUJAY GHOSH Digitally signed by SUJAY GHOSH JUDGE Date: 2026.03.11 17:53:02 +05'30'

Sujay