The State Of Tripura vs Shiva Chauhan
2024 Latest Caselaw 1769 Tri

Tripura High Court

The State Of Tripura vs Shiva Chauhan on 12 November, 2024

                                                       Page 1 of 1




                                                HIGH COURT OF TRIPURA
                                                      AGARTALA
                             Crl.L.P. No.12 of 2024 in Crl.A. No.20/2024
The State of Tripura
                                                                        .........Petitioner/Appellant(s);
                                                         Versus
Shiva Chauhan
                                                                                .........Respondent(s).

For Petitioner/Appellant(s) : Mr. Raju Datta, Public Prosecutor.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE BISWAJIT PALIT Order 12/11/2024 Notice has returned unserved on the sole respondent at the given

address of Tripureswari Brick Industries, Hirapur, Maharani, Udaipur, Gomati

Tripura. From the memo of appeal and the impugned judgment, it appears that

petitioner was a permanent resident of Bihar and so has been his address

indicated in the array of parties.

Mr. Raju Datta, learned Public Prosecutor, seeks one more

indulgence to effect service of notice upon the sole respondent at his permanent

address under registered cover with A/D and Speed Post.

Let the requisites be filed within one week.

Notice is made returnable on 17.12.2024.

(BISWAJIT PALIT), J (APARESH KUMAR SINGH), CJ

Pijush/

DIPESH DEB DEB Date: 2024.11.13 11:02:44 +05'30'