The State Of Tripura vs Sri Prasenjit Nath
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Tripura High Court

The State Of Tripura vs Sri Prasenjit Nath on 17 March, 2025

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                             HIGH COURT OF TRIPURA
                                    AGARTALA
                                Crl.A. No.27 of 2024
          The State of Tripura
                                                                ---Appellant(s)
                                         Versus
          Sri Prasenjit Nath
                                                           ----Respondent(s)

For Appellant(s) : Mr. Raju Datta, P.P. For Respondent(s) : Mr. Bhaskar Deb, Adv.

Mr. Victor Ghosh, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 17/03/2025 Heard both the sides.

The judgment is reserved.

                                                                  JUDGE





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