Smt. Rupiya Khatun vs State Of Tripura And Others
2026 Latest Caselaw 2139 Tri

Citation : 2026 Latest Caselaw 2139 Tri
Judgement Date : 1 April, 2026

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Tripura High Court

Smt. Rupiya Khatun vs State Of Tripura And Others on 1 April, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                 Crl.Rev.P. No.29 of 2024

Smt. Rupiya Khatun
                                                               ......Petitioner(s).
                                        Versus
State of Tripura and others
                                                            ......Respondent(s).

For Petitioner (s) : None.

For Respondent(s) : Mr. Tanmoy Chakraborty, Advocate.

Mr. Dipjyoti Paul, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

01.04.2026

Mr. Tanmoy Chakraborty, learned counsel appearing for private respondent No.2 has sought for an adjournment.

Considered.

List the matter on 27.04.2026.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 16:29:24 +05'30' Date: 2026.04.01