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Tripura High Court

Kalam Miah vs The State Of Tripura on 1 March, 2019

Author: Sanjay Karol

Bench: Sanjay Karol

                                 Page 1 of 2


                      HIGH COURT OF TRIPURA
                            AGARTALA

                             A.B. No.03/2019

Kalam Miah
                                                        ----Applicant(s)
                                  Versus
The State of Tripura
                                                     ----Respondent(s)

For Applicant(s) : Mr. D.C. Roy, Advocate. For Respondent(s) : Mr. A. Roy Barman, Addl. P.P., Mr. S. Bhattacharjee, Advocate.

HON'BLE THE CHIEF JUSTICE MR. SANJAY KAROL Order 01/03/2019 The applicant has prayed for the following reliefs:

"(i) Admit this bail application;
(ii) Issue Notice upon the Respondent;
(iii) Call for the records;
AND
(iv) After hearing the parties be pleased to allow pre-arrest bail to the petitioner in the event of his arrest in connection with Dharmanagar P.S. Case No.191/2018."

It is stated at the Bar, which fact is not disputed by Mr. A. Roy Barman, learned Additional Public Prosecutor, that the present bail applicant stands arrested and as such, the present bail application has become infructuous.

Accordingly, the instant bail application stands disposed of as such.

Page 2 of 2

However, on 19.02.2019 this Court had issued show-cause notice to co-accused Md. Helal Uddin on whose behalf Mr. S. Bhattacharjee, learned counsel, has put in appearance.

Accused Helal Uddin has also filed his response. Registry is directed to register a separate petition to be termed as "Court on its own motion" arraying accused Md. Helal Uddin alias Helal Mia, S/O. Khalek Mia, Village-Yakubnagar, Bhagyapur, P.O. Chandrapur, P.S. Dharmanagar, District-North Tripura, PIN-799251 as party respondent along with the State of Tripura.

The record of the instant petition along with the order sheets be placed on the record of such petition, which is directed to be listed on 06.03.2019.

Sri Debajit Biswas, learned counsel, who is sitting in the Court, is requested to assist the Court as a legal aid counsel. He shall be entitled to fees as per the relevant legal aid rules.

Registry to supply complete paper book to Sri Biswas, learned legal aid counsel.

Registrar (Judicial) shall ensure compliance of the order accordingly.

(SANJAY KAROL), CJ Pulak