Arindam Lodh, J. - (1.)Heard Mr. J. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. S. Ghosh, learned Additional PP appearing for the State-respondent.
(2.)Mr. Bhattacharjee, learned counsel has submitted that the accused person has been in custody for the last 10 months and this court vide order dated 19.08.2019 directed the learned Special Judge, Court no. 1, Agartala, West Tripura to expedite the trial, as charge sheet had already been submitted.
(3.)Mr. Bhattacharjee, has further submitted that after receipt of the said order, the case has been transferred from Special Judge, Court no. 3, Agartala, West Tripura to Special Judge, Court no. 1, Agartala, West Tripura and the next date is fixed on 04.11.2019. Mr. Bhattacharjee has submitted that during pendency of the case, the accused has lost his father and his mother is seriously ill due to her old aged diseases, who is 76 years old. Mr. Bhattacharjee, learned counsel has fairly submitted that if the accused is not granted regular bail, he may be allowed to remain on interim bail.
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