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Sri Abdul Mannan vs The State Of Tripura
2021 Latest Caselaw 285 Tri

Citation : 2021 Latest Caselaw 285 Tri
Judgement Date : 5 March, 2021

Tripura High Court
Sri Abdul Mannan vs The State Of Tripura on 5 March, 2021
                                                   Page 1 of 1


                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                            Crl.Rev.P.No.73 of 2018
                    Sri Abdul Mannan
                    S/o Late Habil Miah Of Durgapur, Sonamura, PS Sonamura, District-
                    Sepahijala, Tripura.

                                                                      ------------Petitioner(s)
                                                    Versus
                    The State of Tripura
                    Represented by PP, High Court of Tripura, Agartala.

                                                                      ---------Respondent(s)


                    For the Petitioner(s)           : Ms. Monalisha Pal, Adv.

                    For the Respondent(s)           : Mr. S.Debnath, Addl. PP


                                                 BEFORE

                              HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

                                                  ORDER

05.03.2021

Heard Ms. Monalisha Pal, learned advocate appearing for

the petitioner.

Heard Mr. S.Debnath, learned Addl. PP representing the

State respondent.

Judgment is reserved.

JUDGE

Saikat Sarma, P.A

 
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