Mousumi Bhowmik (Debnath) On Behalf Of Accused Person Nandan Debnath Vs State Of Tripura
.... ith Learned Addl. P.P., Mr. S. Ghosh opposed the bail application and submitted that in absence of C.D., it would not be proper to consider the bail application at this stage. I have heard both the sides and gone through the FIR and the forwarding report of I.O. dated 23.09.2024 and the ord ...
Tripura High Court- Agartala
Sujit Sarkar On Behalf Of Sri Tandip Das Vs State Of Tripura
.... is a bail application filed by the applicant under Section 483 of BNSS, 2023. Heard both the sides. In absence of case diary, there is no scope to dispose of the bail application. So, Call for the LCR from the concerned CJM/Jurisdictional Magistrate in reference to R.K. Pur Wome ...
Tripura High Court- Agartala
Subrata Saha On Behalf Of Sri Biswajit Saha Vs State Of Tripura
.... bail application considering the nature of crime. Further, Learned Counsel for the de facto complainant submitted that due to mental agony, the complainant did not laid the FIR on time but there is enough material against the accused showing his implication with the alleged crime. So, L ...
Tripura High Court- Agartala
Narayan Sarkar On Behalf Of Accused Pranab Sarkar Vs State Of Tripura
.... aju Datta is present for the State. Mr. S. Lodh, Learned counsel for the petitioner-applicant submitted that he does not want to press for bail application at this stage and prayed for allowing him to withdraw this application. Considered. Bail application is disposed of being not ...
Tripura High Court- Agartala
Mithun Debbarma & Ors. Vs State Of Tripura
.... the bail application and drawn the attention of the Court that the IO could collect some materials against the petitioners. So, at this stage, there is no scope to release the petitioners on pre-arrest bail. Heard both the sides at length. [6] The gist in the FIR in short is that one ...
Tripura High Court- Agartala
Siddhartha Ghosh Vs State Of Tripura
.... .P. also submitted that if he is released on bail then the investigation of the case will be tampered. So, for the sake of investigation, this application for bail be rejected. I have heard both the sides at length and perused the record of the Learned Court below and also gone through the ...
Tripura High Court- Agartala
Ranjana Datta (Sen) Vs State Of Tripura And 5 Ors.
.... r counsel and Learned G.A. for the respondents strongly opposed the submission made by the Learned counsel for the petitioner and submitted that this writ petition is not maintainable. After hearing both the sides it appears that the present petitioner did not approach before the Learned Di ...
Tripura High Court- Agartala
Manirul Basar & Anr. Vs Union Of India & Ors
.... hattacharjee is present for the respondent Nos.3, 4 and 5. Heard. The petitioner shall take step for service of notice upon the respondent No.6 within 7(seven) days and file proof of service. However, the petitioner shall be at liberty to approach to the authority for release of v ...
Tripura High Court- Agartala
Bijoy Paul On Behalf Of Accused Sri Bimal Paul Vs State Of Tripura
.... tta along with Learned Addl. P.P., Mr. S. Ghosh are present for the respondent. Heard both the sides. This is a bail application filed by the applicant. Call for LCR from the concerned CJM/Jurisdictional Magistrate in reference to Sidhai P.S. case No.SDI034 of 2024. Learned ...
Tripura High Court- Agartala
Tahamina Akter On Behalf Of Accused Sri Rubel Miah & Ors Vs State Of Tripura
.... , Mr. S. Ghosh are present for the respondent. Heard both the sides. This is a bail application filed by the applicant. Call for LCR from the concerned CJM/Jurisdictional Magistrate in reference to Kalamchoura P.S. case No.057 of 2024. Learned P.P. be asked to produce the ca ...
Tripura High Court- Agartala
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