Dr. Mrinmoy Barman vs The State Of Tripura
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Tripura High Court

Dr. Mrinmoy Barman vs The State Of Tripura on 20 March, 2025

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                             Crl.A(J) No.04 of 2022
Dr. Mrinmoy Barman
                                                                 ......Appellant(s)
                                             Versus
The State of Tripura
                                                              ......Respondent(s)

Crl.A(J) No.06 of 2022 Mrs. Rasmani Biswas legal heirs of deceased Lt. Krishnadhan Biswas ......Appellant(s) Versus The State of Tripura ......Respondent(s) Crl.A(J) No.07 of 2022 Sri Shiba Prasad Sengupta ......Appellant(s) Versus The State of Tripura ......Respondent(s) For Appellant(s) : Mr. P. Roy Barman, Sr. Adv.

: Mr. P. K. Biswas, Sr. Adv. : Mr. P. Majumder, Adv.

                             :         Mr. K. Nath, Adv.
                             :         Mr. R. Nath, Adv.
For Respondent(s)            :         Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 20.03.2025

Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr.

K. Nath, learned counsel and Mr. P. K. Biswas, learned senior counsel

assisted by Mr. P. Majumder, learned counsel and Mr. R. Nath, learned

counsel appearing for the appellants.

Also heard Mr. Raju Datta, learned P.P. appearing for the State-

respondent.

Judgment is reserved.

                                                                     JUDGE



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