SOUVIK NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned senior counsel, Mr. Subrata Sarkar, assisted by Mr. K. D. Singha, learned counsel for the petitioner. Also heard Mr. Raju Datta, learned Public Prosecutor for the respondent-State.

(2.) During hearing learned Public Prosecutor, Mr. Raju Datta, submits that a petition for custody trial was filed on 29/12/2025 and more than one month has elapsed but still the same is pending. A copy of the said petition for custody trial is also placed before this Court.

(3.) Despite a specific direction being given to all the courts to dispose of the petition for custody trial at the earliest, it appears that the said petition has been pending for more than one month.