High CourtsSingle Bench(2026) 01 TP CK 1825

Susmita Chakraborty On Behalf Of Sri Jayanta Debnath vs State Of Tripura

Tripura High Court · Decided on 16 January 2026

HON’BLE JUDGES
Biswajit Palit, J
CASE NUMBER
Bail Application No. 14 Of 2026

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Judgment

8 paragraphs · 160 words

Biswajit Palit, J

This bail application under Section 483 of BNSS is filed for granting bail to the accused person in custody namely Jayanta Debnath in connection with Case No. Amtali P.S. Case No.118 of 2024 corresponding to S.T (Type-1) No.3/2025 now pending before the Court of Learned Addl. Sessions Judge, Court No.2, West Tripura, Agartala under Sections 127(1)/118(2)/109/3(6) of BNS, 2023.

Heard Learned Counsel, Mr. A. T. Paul is present for the petitioner.

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

Call for the records from the Learned Trial Court.

Earlier another bail application was moved on behalf of the said accused person which was numbered as B.A. No.12 of 2025 and by order dated 23.06.2025 the bail application was rejected by this Court. So accordingly the same is again moved before this Court for consideration of the bail application.

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

List the matter on 06.02.2026.