Shri Shakhyajit Choudhuri vs The State Of Tripura & Another
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Tripura High Court

Shri Shakhyajit Choudhuri vs The State Of Tripura & Another on 5 February, 2025

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                              Crl.Petn. No.44 of 2024
Shri Shakhyajit Choudhuri
                                                            .........Petitioner(s);
                                      Versus
The State of Tripura & another
                                                          .........Respondent(s).

Crl.Petn. No.45 of 2024 Shri Panna Roy .........Petitioner(s); Versus The State of Tripura & another .........Respondent(s). Crl.Petn. No.46 of 2024 Shri Sudin Prakash Chattopadhyay .........Petitioner(s); Versus The State of Tripura & another .........Respondent(s).

Shri Manideep Das .........Petitioner(s); Versus The State of Tripura & another .........Respondent(s).

Shri Biswajit Bhattacharjee .........Petitioner(s); Versus The State of Tripura & another .........Respondent(s). For Petitioner(s) : Mr. Abhishek Puri, Advocate, Ms. Ayesha S. Hirawat, Advocate. For Respondent(s) : Mr. Raju Datta, Public Prosecutor, Mr. Rajib Saha, Addl. Public Prosecutor, Mrs. Rajasree Purkayastha, Advocate. HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH Order 05/02/2025

Mr. Abhishek Puri, learned counsel for the petitioners, seeks time

to submit a compilation of judgments on the subject for convenience of this

Court. He also submits that a Convenience Compilation containing the relevant

documents shall also be placed on record.

Learned PP submits that a short written note would be submitted

by him.

Let it be done at least 7(seven) days before the next date of

hearing.

As prayed for, let the matters be listed on 05.03.2025.

(APARESH KUMAR SINGH), CJ

Pijush/

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.02.06 14:42:30 +05'30'