Md Enamul Haque vs The State Of Tripura
2026 Latest Caselaw 2126 Tri

Tripura High Court

Md Enamul Haque vs The State Of Tripura on 1 April, 2026

                                                           Page 1 of 1




                                   HIGH COURT OF TRIPURA
                                                        AGARTALA

                                                       BA No.64 of 2026

Md Enamul Haque
on behalf of accused Peyara Khatun and another
                                                                                     ......Petitioner(s);
                                                          VERSUS
The State of Tripura
                                                                                  ......Respondent(s);

For Petitioner(s) : Mr. Bhaskar Deb, Advocate, Mr. Victor Ghosh, Advocate, Mr. R. Gope, Advocate. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

01/04/2026

Learned counsel, Mr. Bhaskar Deb, during hearing, has sought for

an adjournment.

Considered.

List the matter on 08.04.2026.

JUDGE

Munna MUNNA SAHA

Date: 2026.04.01 17:33:13 +05'30'