Md. Abdul Rahim vs The State Of Tripura
2024 Latest Caselaw 1440 Tri

Tripura High Court

Md. Abdul Rahim vs The State Of Tripura on 30 September, 2024

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                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                                        Crl. A. No.24 of 2023

             Md. Abdul Rahim
                                                                        -----Appellant(s)
                                                   Versus
             The State of Tripura
                                                                      -----Respondent(s)

For Appellant(s) : Mr. Alik Das, Adv. For Respondent(s) : Mr. Raju Datta, P.P., Mr. S. Ghosh, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 30/09/2024

Heard both the sides.

Judgment is reserved.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.10.01 16:46:16 +05'30' Deepshikha