The State Of Tripura vs Sri Tapubrata Shib
2025 Latest Caselaw 1473 Tri

Tripura High Court

The State Of Tripura vs Sri Tapubrata Shib on 4 December, 2025

                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                           Crl. Rev.P. No.64 of 2025

              The State of Tripura
                                                                                   ----Petitioner(s)
                                                         Versus
              Sri Tapubrata Shib
                                              [---
                                                                                 ----Respondent(s)

For Petitioner(s) : Mr. Raju Datta, P.P. For Respondent(s) : None HON'BLE MR. JUSTICE BISWAJIT PALIT Order 04/12/2025

This criminal revision petition is filed challenging the judgment

and order of acquittal dated 03.12.2024 passed by Learned Sessions

Judge, Gomati Judicial District, Udaipur in Crl. A. No.7 of 2024.

Heard Learned P.P., Mr. Raju Datta appearing on behalf of the

petitioner-State.

This Court has already condoned the delay.

In view of this, issue notice upon the respondent.

The petitioner is to take steps for causing service of notice

upon the respondent both by normal process and also by registered post

with A/D within 7(seven) days and file proof of service.

List the matter on 16.01.2026. In the meantime, call for the

records from the concerned Learned Court below.

JUDGE

Snigdha

SATABD Digitally signed by SATABDI DUTTA

I DUTTA 16:17:29 +05'30' Date: 2025.12.04