Supreme Court - Daily Orders
Binapani Singha vs The State Of Tripura on 10 October, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.3 COURT NO.11 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.8977/2025
[Arising out of impugned final judgment and order dated 05-03-2025
in AB No. 6/2025 passed by the High Court of Tripura at Agarthala]
BINAPANI SINGHA Petitioner(s)
VERSUS
THE STATE OF TRIPURA & ORS. Respondent(s)
(FOR ADMISSION, IA No. 141076/2025 - EXEMPTION FROM FILING O.T.
IA No. 141074/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES AND IA No. 141075/2025 - PERMISSION TO
FILE PETITION (SLP/TP/WP/..)
Date : 10-10-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) :Mr. Nihal Ahmad, AOR
Mr. Arvind Kumar Shukla, Adv.
Mrs. Neena Shukla, Adv.
Mr. Vivek Singh, Adv.
Ms. Surbhi Khanna, Adv.
Mr. Sanskar Krishnan, Adv.
Mr. Vishal Maurya, Adv.
Mr. Kushagra Sinha, Adv.
Mr. Mayank Chaturvedi, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. As per office report, respondents stand served. None has entered appearance on their behalf.
2. In the interest of justice, we appoint Ms. Priya Rathi, learned counsel (Address:B-244,L.G.F, Greater Kailash-1, Delhi- Signature Not Verified 110048, Digitally signed by RAJNI MUKHI Date: 2025.10.13 e-mail id: [email protected] and Enrol No.- 17:30:48 IST Reason:
MAH/6083/2024), as amicus curiae(pro bono), to assist the Court on 1 behalf of respondent No.2 namely,Smt. Usha Rani Barman, who shall endeavour to be in touch with respondent No.2.
3. We also appoint Ms. Divyangi Gupta, learned counsel (Address:
324, Masjid Moth, South Extension, Part-II, New Delhi, e-mail id:[email protected] and Enrol No.:D/9614/2024)as amicus curiae(pro bono), to assist the Court on behalf of respondent No.3, namely, Mrinal Kanti Barman, who shall endeavour to be in touch with respondent No.3.
4. We make it clear that learned amici curiae shall continue to assist the Court, even if the unrepresented respondents are represented by their duly appointed counsel.
5. Registry to supply a copy of complete paper book in a digital form, to the learned amicus curiae within a period of three working days.
6. List on 14.11.2025.
(RAJNI MUKHI) (ANU BHALLA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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