Tripura High Court
Unknown vs For The on 21 August, 2023
Author: Arindam Lodh
Bench: Arindam Lodh
HIGH COURT OF TRIPURA
AGARTALA
BA 23 OF 2023
The State of Tripura Vrs. Sri Mahabul Alam & 2 Ors.
Present:
For the petitioner(s) : Mr. S. Debnath, Addl. P.P.
For the respondent(s) : None.
HON'BLE MR.JUSTICE ARINDAM LODH 21.08.2023 Order This is an application filed by the petitioner-State under Section 439(2) read with Section 482 of CrPC against the impugned order of bail dated 26.05.2023, passed by learned Special Judge(NDPS), Dhalai Judicial District, Kamalpur, in connection with Kamalpur PS Case No.2023 KMP 034(NDPS) registered under Sections 22(C)/25/29 of NDPS Act,1985.
Heard Mr. S. Debnath, learned Addl. P.P. appearing for the petitioner-State.
Issue notice calling upon the respondents to show cause as to why the order of bail dated 26.05.2023, passed in Kamalpur PS Case No.2023 KMP 034(NDPS) shall not be recalled/cancelled as prayed for; and why such further or other orders shall not be passed as to this court may deem fit and proper.
Notice is made returnable within 2(two) weeks. Call for the LC records relating to Kamalpur PS Case No.2023 KMP 034(NDPS) from the Court of learned Special Judge (NDPS), Kamalpur, Dhalai Judicial District.
The petitioner-State is directed to take steps for service of notice upon the accused-respondents through speed post and also through 2 the police station of concerned jurisdiction where the accused-respondents reside.
List the matter on 15.09.2023.
JUDGE SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2023.08.22 17:15:42 +05'30'