Sri Souvik Nath vs The State Of Tripura
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Tripura High Court

Sri Souvik Nath vs The State Of Tripura on 31 March, 2026

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                                            HIGH COURT OF TRIPURA
                                                    AGARTALA
                                              Crl. Petn. No.22 of 2026
            Sri Souvik Nath
                                                                           ---Petitioner(s)
                                                      Versus

            The State of Tripura
                                                                         ----Respondent(s)

For Petitioner(s) : Mr. Subrata Sarkar, Sr. Adv.

Mr. Kabrabam Dhirendra Singha, Adv. Ms. Megha Sarkar For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 31/03/2026

This petition is filed for quashing and setting aside the order

dated 13.03.2026 passed by Learned I/C Sessions Judge, North

Tripura, Dharmanagar in connection with Case No.S.T (T-1) 02 of

2026 under Sections 281/125(b) of BNS, 2023 and Sections

184/187 of MV Act, 1988 and added Section 106(1)/105 of BNS,

2023 . By the said trial Learned I/C Sessions Judge has passed an

order for holding custody trial of the accused-petitioner.

Heard Learned Senior Counsel, Mr. Subrata Sarkar assisted

by Learned Counsel, Mr. Kabrabam Dhirendra Singha and Learned

Counsel, Ms. Megha Sarkar for the petitioner.

Learned P.P., Mr. R. Datta is present for the respondent.

Let the record be called for from the Concerned Trial Court.

Learned P.P. be asked to produce the CD on the next date.

A copy of this order be furnished to Learned P.P. in course of

the day.

List the matter on 13.04.2026.

JUDGE

Amrita

AMRITA DEB AMRITA DEB Date: 2026.03.31 18:02:02 +05'30'