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The State Of Tripura vs Sahajan Islam
2026 Latest Caselaw 1691 Tri

Citation : 2026 Latest Caselaw 1691 Tri
Judgement Date : 18 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

The State Of Tripura vs Sahajan Islam on 18 March, 2026

                              Page 1 of 2



                   HIGH COURT OF TRIPURA
                          AGARTALA
                     Crl.Petn.No.17 of 2026
The State of Tripura
                                                        ---Petitioner(s)
                               Versus
Sahajan Islam
                                                 ----Respondent(s)

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

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

18/03/2026

Learned P.P. Mr. R. Datta is present for the State.

This petition under Section 528 is filed for setting aside the

order dated 09.03.2026 passed by Learned CJM, Agartala, West

Tripura in connection with Case No. PRC(WP) No.302 of 2026. By

the said order Learned Trial Court has rejected the prayer of the

prosecution for holding custody trial of the accused.

Learned P.P. Mr. R. Datta in course of hearing drawn the

attention of this Court the present respondent-accused has

preferred one pre-arrest bail application which was rejected by

this Court vide order dated 27.10.2025 in connection with Case AB

No.79 of 2025 and thereafter one SLP was filed by the

respondent-accused before the Hon'ble Supreme Court of India

and later on the said SLP was withdrawn. The said order is

available in the petition at Annexure-4

Let notice be issued to the respondent-accused.

The petitioner may take steps for service of notice upon the

respondent-accused by Dasti service within seven days and file

proof of service.

List this matter on 29.04.2026.

In the meantime call for the record from the Learned Trial

Court.

Learned P.P. be asked to produce the case diary on the next

date.

However, till disposal of this petition the order dated

09.03.2026 passed by the Learned CJM, West Tripura, Agartala be

stayed.

A copy of this order be communicated to Learned CJM, West

Tripura, Agartala for information and compliance.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.03.19 10:59:51 +05'30' Moumita

 
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