The State Of Tripura vs Sri Sujit Paul And Others
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Tripura High Court

The State Of Tripura vs Sri Sujit Paul And Others on 20 March, 2026

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                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                         Crl. Petn. No.20 of 2026

      The State of Tripura
                                                                       ---- Petitioner(s)
                                                  Versus
      Sri Sujit Paul and others
                                                                      ----Respondent(s)

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

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

20/03/2026

This petition 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

2025/ABS/038(NDPS).

Heard Learned P.P., Mr. Raju Datta appearing on behalf

of the State-petitioner.

Issue Notice upon all the respondent-accused persons.

The petitioner may take steps for service of notice upon

all the respondent-accused persons through Dasti service within

7(seven) days and file proof of service.

List the matter on 01.05.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.03.20 05:39:08

-07'00' Deepshikha