Tripura High Court
Smt. Dipa Neogi Nama On Behalf Of Accd. ... vs The State Of Tripura ----Respondent(S) on 7 July, 2023
Author: Arindam Lodh
Bench: Arindam Lodh
HIGH COURT OF TRIPURA
AGARTALA
B.A. 15/2023
Smt. Dipa Neogi Nama on behalf of accd. Smt. Gauri Neogi
----Petitioner(s)
Versus
The State of Tripura ----Respondent(s)
For Petitioner(s) : Mr. Pujan Biswas, Advocate For Respondent(s) : Mr. Ratan Datta, PP HON'BLE MR. JUSTICE ARINDAM LODH Order 07/07/2023 Heard Mr. Pujan Biswas, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned Public Prosecutor appearing for the respondent-State.
This application is filed under Section 439 CrPC for granting bail to the accused person, namely, Smt. Gauri Neogi, who is in custody since 12.05.2023 in connection with RK Pur PS case no. 75 of 2023 under sections 20(a), 21(b), 22(c), 25, 27(A), 29 of the NDPS Act, 1985.
Mr. Datta, learned PP has submitted that he would produce the case diary relating to the instant case.
Considered.
List the matter on 13.07.2023 for production of the case diary.
JUDGE
Digitally signed
SAIKA by SAIKAT KAR
Date:
T KAR
2023.07.07
Saikat 15:34:51
+05'30'