Tripura High Court
Unknown vs Dhruba on 31 May, 2019
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
AB No.61 of 2018
For Applicant(s) : Mr. K. Nath, Adv.
For Respondent(s) : Mr. D. Sharma, Addl. G.A.
HON'BLE MR. JUSTICE S. TALAPATRA Order 31/05/2019 Mr. S. Lodh, learned counsel appearing for the applicant has stated that the matter has been remanded by the apex court by the order dated 06.05.2019 delivered in Criminal Appeal 843-844 of 2019 titled as State of Tripura vs. Dhruba Manik Jamatia whereby the order dated 27.06.2018 passed by this court granting the pre-arrest bail in favour of the applicant has been set aside. Even the order dated 27.08.2018 passed by this court in the petition for cancellation/recalling the order granting bail to the respondent has been set aside.
Mr. Lodh, learned counsel has produced a copy of the said order of the apex court dated 06.05.2019 as well as a copy of the police report filed under Section 173(2) in the special court.
None appears for the state when the matter is taken up. List this matter on 07.06.2019 for consideration as the Supreme Court has observed that the matter should be heard as expeditiously as possible.
JUDGE Moumita