Court On Its Own Motion vs The State Of Tripura
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Tripura High Court

Court On Its Own Motion vs The State Of Tripura on 16 December, 2025

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                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA
                                                   WP(C)(PIL) No.12 of 2022
                                                    Court on its own motion
                                                            Versus
The State of Tripura
                                                                                 .........Respondent(s).

For Court on its own motion : Mr. Arijit Bhaumik, Amicus Curiae. For Respondent(s) : Mr. Saktimoy Chakraborti, Advocate General, Mrs. Pinki Chakraborty, Advocate, Ms. Ayantika Chakraborty, Advocate. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 16/12/2025

The Secretary, DLSA, West Tripura shall also file a report before

this Court as to steps taken as per the judgment of Satender Kumar Antil v.

Central Bureau of Investigation & another dt.13.02.2024.

Copies of the reports filed by the other DLSAs be supplied to the

office of the learned Advocate General by the Registry.

List on 20.01.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PULAK BANIK Digitally signed by PULAK BANIK Date: 2025.12.17 15:58:08 +05'30'