Bhupendra Debbarma vs The State Of Tripura
2024 Latest Caselaw 1445 Tri

Tripura High Court

Bhupendra Debbarma vs The State Of Tripura on 2 September, 2024

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                          HIGH COURT OF TRIPURA
                                 AGARTALA
                             CRL.A. No.17 of 2023
          Bhupendra Debbarma
                                                              ---Appellant(s)
                                         Versus
          The State of Tripura
                                                           ----Respondent(s)

For Appellant(s) : Mr. Samarjit Bhattacharjee, Adv. For Respondent(s) : Mr. S. Ghosh, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 02/09/2024

Heard both the sides.

The judgment is reserved.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.09.03 11:34:23 +05'30' Moumita