SAJUL ISLAM PURKAYASTHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under Sec. 483 of BNSS, 2023 is filed for releasing the accused in custody namely, Samim Uddin Purkayastha on bail in connection with Ambassa PS case No.2025 ABS 003 registered under Ss. 22(c)/25/29 of NDPS Act. Heard Learned Senior Counsel, Mr. Subrata Sarkar assisted by Learned Counsel, Mr. Arpan Jamatia appearing on behalf of the accused in custody. Also heard Learned Addl. P.P., Mr. Rajib Saha appearing on behalf of the respondent-State.

(2.) Yesterday the matter was heard in-part and the matter was fixed today for production of case diary by the I.O before this Court. But today Learned Addl. P.P. submitted that the I.O. has failed to produce the case diary despite of the intimation. As such, this Court find no scope to adjourn the case furthermore as because the accused is languishing in jail. Yesterday in course of hearing of argument, Learned Senior Counsel, Mr. Sarkar drawn the attention of this Court that on the basis of an F.I.R. laid by one Joy Thapa, S.I. of Ambassa PS on 10/2/2025 in reference to Ambassa PS GD entry No.20 dtd. 10/2/2025 this case was registered.

(3.) Initially, in this case one Sibajul Hossain and Sairul Islam were taken into custody and produced before the concerned Court below. Thereafter, in course of investigation and on the basis of interrogation report of other co-accused person, the present accused person namely, Samim Uddin Purkayastha was taken into custody. The present accused person is languishing in jail on and from 9/4/2025. Learned Senior Counsel, Mr. Sarkar at the time of hearing of argument based his submission only on two grounds.