Sri Rajkumar Yadav vs The State Of Tripura
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Tripura High Court

Sri Rajkumar Yadav vs The State Of Tripura on 4 November, 2025

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                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                     Crl.Petn.No.41 of 2025

 Sri Rajkumar Yadav
                                                                          ......Petitioner(s).
                                                  Vs.
 The State of Tripura
                                                                        ......Respondent(s).

For Petitioner (s) : Mr. Debajit Biswas, Advocate. For Respondent(s) : Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

04.11.2025

Heard learned counsel of both sides.

Perused the judgment passed by the learned Special Judge

(NDPS) in Special (NDPS) No.04 of 2023 and the impugned order.

The petition is admitted for hearing.

Call for the record from the learned Trial Court.

Accordingly, list this matter for hearing in its usual course.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 14:57:17 +05'30' Date: 2025.11.05

Dinashree