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Sri Arjun Debbarma vs The State Of Tripura
2024 Latest Caselaw 828 Tri

Citation : 2024 Latest Caselaw 828 Tri
Judgement Date : 22 May, 2024

Tripura High Court

Sri Arjun Debbarma vs The State Of Tripura on 22 May, 2024

                                                      Page 1 of 1

                                          HIGH COURT OF TRIPURA
                                                AGARTALA

                                          Crl. Rev. P. No.21 of 2024

                 Sri Arjun Debbarma
                                                                              -----Petitioner(s)
                                                       Versus
                 The State of Tripura
                                                                            -----Respondent(s)

For Petitioner(s) : Ms. R. Majumder, Adv, Mr. B. Banerjee, Adv. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 22/05/2024

Heard both the sides.

Judgment is reserved.

JUDGE

SABYASACHI Digitally SABYASACHI signed by

BHATTACHA BHATTACHARJEE Date: 2024.05.24 RJEE 18:32:27 -07'00'

Deepshikha

 
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