Suparna Das Deb On Behalf Of Accused Ratan Deb vs State Of Tripura

Biswajit Palit, J

This bail application under Section 483(1) of BNSS is filed for granting bail to the accused Sri Ratan Deb in connection with Case No. Special (NDPS) 120 of 2025 (arising out of Lefunga PS Case No.2023 LFG 030) under Section 21(c), 25, 29 of NDPS Act.

Learned Counsel Mr. S. Majumder is present for the applicant.

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

Heard both the sides.

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

Learned P.P. be asked to produce the Case Diary on the next date.

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

List this matter on 15.01.2026.