Sri Suresh Chakma vs The State Of Tripura
2024 Latest Caselaw 139 Tri

Tripura High Court

Sri Suresh Chakma vs The State Of Tripura on 2 February, 2024

                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                       CRL.A.(J) No.11 of 2023

    Sri Suresh Chakma
                                                                           ...... Appellant(s)
                                                Versus
    The State of Tripura
                                                                         ...... Respondent(s)

For Appellant(s) : Mr. S. Ghosh, Adv. For Respondent(s) : Mr. R. Datta, PP

HON'BLE MR. JUSTICE S.D PURKAYASTHA Order 02.02.2024

Heard Mr. S. Ghosh, learned counsel appearing for the appellant as well as Mr. R. Datta, learned PP appearing for the State.

Judgment is reserved.

JUDGE

RUDRADEEP Digitally signed by RUDRADEEP BANERJEE BANERJEE Date: 2024.02.02 17:26:46 +05'30'

Sujay