Debraj Banik vs The State Of Tripura
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Tripura High Court

Debraj Banik vs The State Of Tripura on 16 September, 2025

                                                      HIGH COURT OF TRIPURA
                                                            AGARTALA


                                                      Crl.Rev. P.No.48 of 2025

                                       Debraj Banik
                                                                                    ....Petitioner(s)
                                                               Versus

                              The State of Tripura

                                                                                  ....Respondent(s)

                              For Petitioner(s) :           Mr. Abir Baran, Advocate.

                              For Respondent(s):            Public Prosecutor.

                                                                BEFORE
                                         HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                                 ORDER

16.09.2025

Heard Ld. Counsel Mr. Abir Baran for the petitioner.

Heard Ld. Addl. PP, Mr. R. Saha for the respondent.

Perused the judgment dated 17.06.2025 passed by Ld. Sessions Judge, South Tripura in Criminal Appeal No.6 of 2025 and other materials as placed by the petitioner.

The Revision Petition is admitted for hearing.

Call for the record from the Ld. Courts below.

List the matter after Puja vacation.

JUDGE

Saikat Sarma RUDRADEE Digitally signed by RUDRADEEP BANERJEE

P BANERJEE +05'30' Date: 2025.09.16 13:21:43