Billal Miah vs The State Of Tripura & 4 Ors. ...
2026 Latest Caselaw 1932 Tri

Tripura High Court

Billal Miah vs The State Of Tripura & 4 Ors. ... on 26 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                  Page 1



                    HIGH COURT OF TRIPURA
                          AGARTALA
                         WP(C) 183/2026
Billal Miah                                                 ----Petitioner(s)
                         Versus
The State of Tripura & 4 ors.                               ----Respondent(s)

For Petitioner(s) : Mr. S. Lodh, Advocate Mr. C. Debnath, Advocate For Respondent(s) : Mr. Raju Datta, PP

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 26/03/2026

When the matter is called upon, both sides are present. Learned PP has submitted certain reports and correspondences so far the action initiated by the respondent-police authorities is concerned, and further pointed out that the Sub-Inspectors of Bishalgarh PS, namely, Sri Banijoy Reang and Sri Supratim Deb, who were actively involved in the allegation of that particular date and time, are not arrayed as respondents, either by official or personal capacity.

In view of the above, Mr. S. Lodh, learned counsel seeks an accommodation for filing appropriate application to implead Sub-Inspectors of Bishalgarh PS, namely, Sri Banijoy Reang and Sri Supratim Deb, under official or personal capacity, Request considered.

Liberty is given to learned counsel for the petitioner to implead Sub- Inspectors of Bishalgarh PS, namely, Sri Banijoy Reang and Sri Supratim Deb, as necessary parties to this writ petition. List the matter on 06.04.2026.

In the meanwhile, respondents are directed to file their counter affidavit in this matter.

                                                      JUDGE






SAIKAT KAR                       KAR
                                 Date: 2026.03.26 12:30:50
                                 -04'00'