Sri Firuj Kumar Debbarma & Others vs The State Of Tripura & Others
2024 Latest Caselaw 858 Tri

Tripura High Court

Sri Firuj Kumar Debbarma & Others vs The State Of Tripura & Others on 27 May, 2024

                                   Page 1 of 3




                      HIGH COURT OF TRIPURA
                            AGARTALA
                           W.A. No.72/2023
Sri Firuj Kumar Debbarma & others
                                                         ......... Appellant(s).
                                  VERSUS
The State of Tripura & others
                                                        .........Respondent(s).

Along with

Sri Tapas Debbarma & others ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s). Along with

Sri Bhajan Sen & another ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s).

For Appellant(s) : Ms. Kiran Suri, Sr. Advocate, Mr. T.D. Majumder, Sr. Advocate, Mr. D. Sarkar, Advocate, Mr. Tapash Halam, Advocate, Mr. Dalit Kalai, Advocate. For Respondent(s) : Mr. S.S. Dey, Advocate General, Mr. Kohinoor N. Bhattacharyya, G.A., Ms. A. Chakraborty, Advocate.

Along with

Ardhendu Sekhar Paul & others ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s).

Bimal Majumder & others ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s).

For Appellant(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate, Mr. Kawsik Nath, Advocate. For Respondent(s) : Mr. S.S. Dey, Advocate General, Mr. Kohinoor N. Bhattacharyya, G.A., Mr. Bidyut Majumder, Deputy S.G.I., Ms. A. Chakraborty, Advocate.

Along with

Sri Sajal Deb ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s).

Sri Bidhu Bhushan Choudhury ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s).

Sri Pranab Bhowmik ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s).

For Appellant(s) : Mr. Somik Deb, Sr. Advocate, Mr. P. Chakraborty, Advocate, Mr. Abir Baran, Advocate. For Respondent(s) : Mr. S.S. Dey, Advocate General, Mr. Kohinoor N. Bhattacharyya, G.A., Ms. A. Chakraborty, Advocate.

Along with

Sri Sukanta Debnath ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s).

Sri Raju Deb & another ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s).

Sri Ardhendu Nath & another ......... Appellant(s). VERSUS The State of Tripura & others .........Respondent(s).

For Appellant(s) : Mr. Sankar Lodh, Advocate. For Respondent(s) : Mr. S.S. Dey, Advocate General, Mr. Kohinoor N. Bhattacharyya, G.A., Ms. A. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order 27/05/2024

Mr. S.S. Dey, learned Advocate General assisted by Ms. A. Chakraborty, learned counsel appearing for the respondents-State of Tripura has concluded his submissions.

Ms. Kiran Suri, learned senior counsel assisted by Mr. D. Sarkar, learned counsel appearing for the appellants through virtual mode in W.A. No.72/2023, W.A. No.73/2023 and W.A. No.79/2023, Mr. P. Roy Barman, learned senior counsel assisted by Mr. Samarjit Bhattacharjee, learned counsel representing the appellants in W.A. No.81/2023 and W.A. No.83/2023, and Mr. Somik Deb, learned senior counsel assisted by Mr. P. Chakraborty, learned counsel representing the appellants in W.A. No.86/2023, W.A. No.89/2023 and W.A. No.91/2023 have replied to the submissions made by learned Advocate General.

Arguments concluded.

Judgment is reserved.

(S.D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Pijush/

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2024.05.28 15:51:12 +05'30'