Sri Subrata Nath vs The State Of Tripura
2024 Latest Caselaw 1763 Tri

Tripura High Court

Sri Subrata Nath vs The State Of Tripura on 11 November, 2024

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                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
                                                 Crl. A. No.2 of 2024

             Sri Subrata Nath
                                                                              -----Appellant(s)
                                                       Versus
             The State of Tripura
                                                                            -----Respondent(s)

For Appellant(s) : Mr. P. K. Biswas, Sr. Adv, Mr. P. Majumder, Adv, Mr. Rishiraj Nath, Adv, Ms. S. Debbarma, Adv. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 11/11/2024

Heard both the sides.

Judgment is reserved.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.11.11 18:06:46 +05'30' Deepshikha