Saha Alam vs The State Of Tripura
2024 Latest Caselaw 695 Tri

Tripura High Court

Saha Alam vs The State Of Tripura on 3 May, 2024

                                  HIGH COURT OF TRIPURA
                                        AGARTALA
                                     CRL.A.(J) No.51 of 2023

  Saha Alam
                                                                             ...... Appellant(s)
                                             Versus

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

For Appellant (s) : Mr. S. Bhattacharjee, Adv. For Respondent(s) : Mr. S. Ghosh, Addl. PP

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA Order

03.05.2024

Heard Mr. S. Bhattacharjee, learned counsel appearing for the appellant. Also heard Mr. S. Ghosh, learned Addl. PP appearing for the respondent. Judgment is reserved.

JUDGE

RUDRADEEP Digitally signed by RUDRADEEP BANERJEE

BANERJEE Date: 2024.05.03 16:10:53 +05'30'

Sujay