The State Of Tripura vs Sri Sumanta Das And Ors
2026 Latest Caselaw 1661 Tri

Tripura High Court

The State Of Tripura vs Sri Sumanta Das And Ors on 17 March, 2026

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                             HIGH COURT OF TRIPURA
                                     AGARTALA
                               Crl. Petn. No.16 of 2026
          The State of Tripura
                                                             ---Petitioner(s)
                                        Versus
          Sri Sumanta Das and Ors.
                                                          ----Respondent(s)

For Petitioner(s) : Mr. Raju Datta, P.P. For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

17/03/2026

This application under Section 528 of BNSS is filed for

quashing/setting aside the order dated 05.01.2026 passed by

Learned Special Judge (NDPS), Dhalai, Ambassa in connection

with Case No.2025/GNR/004(NDPS).

Heard Learned P.P. appearing for the State.

Issue Notice.

The petitioner may take steps for service of notice upon the

respondents by Dasti service within seven days and file proof of

service.

List this matter on 01.05.2026.

                                                                JUDGE




MOUMITA                    Digitally signed by
                           MOUMITA DATTA

DATTA                      Date: 2026.03.18
                           16:49:52 +05'30'
Moumita