Shyamasree Debbarma On Behalf Of Rakesh ... vs State Of Tripura And Others
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Tripura High Court

Shyamasree Debbarma On Behalf Of Rakesh ... vs State Of Tripura And Others on 22 January, 2025

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                       HIGH COURT OF TRIPURA
                             AGARTALA

                              Crl.Petn. No.39 of 2024
Shyamasree Debbarma on behalf of Rakesh Barman
                                                            ..........Petitioner(s)
                                      Versus
State of Tripura and others
                                                            ......Respondent(s).

For Petitioner(s) : Mr. Samrat Kar Bhowmik, Sr. Advocate, Mr. E.L. Darlong, Advocate, Mr. J. Das, Advocate.

For Respondent(s) : Mr. Raju Datta, Public Prosecutor, Mr. Rajib Saha, Addl. Public Prosecutor, Mr. S. Lodh, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 22/01/2025

Mr. Samrat Kar Bhowmik, learned senior counsel for the

petitioner seeks to submit a list of judgments along with index on which he is

going to rely upon.

Mr. Raju Datta, learned Public Prosecutor and Mr. S. Lodh

learned counsel for respondent No.2 also undertake to submit decisions on

which they seek to rely upon.

Learned counsel for the parties would exchange their list of

judgments.

Matter be listed on 12.02.2025.

Mr. Samrat Kar Bhowmik, learned senior counsel for the

petitioner seeks liberty to file a reply to the counter affidavit of the

respondents, if so advised.

(APARESH KUMAR SINGH), CJ

Munna