Shri Mangal Saha vs The State Of Tripura
2025 Latest Caselaw 649 Tri

Tripura High Court

Shri Mangal Saha vs The State Of Tripura on 12 March, 2025

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                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                     Crl. A. No.3 of 2025

        Shri Mangal Saha
                                                                  ---- Appellant(s)
                                            Versus
        The State of Tripura
                                                                 ----Respondent(s)

For Appellant(s) : Mr. Janardhan Bhattacharjee, Adv, Mr. Sajib Ghosh, Adv.

For Respondent(s) : Mr. Raju Datta, P.P., Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

12/03/2025

Heard both the sides.

Judgment is reserved.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA Date: 2025.03.13 DATTA 18:10:13 -07'00' Deepshikha