Sri Sanjit Rudra Paul Alias Sanju vs The State Of Tripura
2023 Latest Caselaw 506 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                            Crl.A(J) No.02/2023

Sri Sanjit Rudra Paul alias Sanju
                                                       ......... Appellant(s).
                                VERSUS
The State of Tripura
                                                      .........Respondent(s).

Crl.A(J) No.03/2023

Sri Krishna Ch. Debroy alias Maran ......... Appellant(s).

VERSUS The State of Tripura .........Respondent(s). Crl.A(J) No.04/2023

Sri Prasanta Deb alias Jiban ......... Appellant(s).

VERSUS The State of Tripura .........Respondent(s).

For Appellant(s) : Mr. R. Nath, Advocate, Mr. Manojit Das, Advocate. For Respondent(s) : Mr. Ratan Datta, P.P., Mr. S. Debnath, Addl. P.P.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 04/07/2023

Let Crl.A(J) No.03 of 2023 and Crl.A(J) No.04 of 2023 be

tagged along with the instant appeal [Crl.A(J) No.02 of 2023] as they all

arise out of the common impugned judgment and order of sentence dated

11.11.2022 passed by learned Special Judge (NDPS), Dhalai Judicial

District, Ambassa in case No. Special (NDPS) 29 of 2019.

Written notes have been submitted by the appellants in Crl.A(J)

No.03 of 2023 and Crl.A(J) No.04 of 2023.

As prayed for by learned counsel for the parties, the matters are

passed over for the day.

List the matters on 17.07.2023.

(APARESH KUMAR SINGH), CJ

PULAK BANIK Date: 2023.07.05 16:19:02 +05'30'