Rajesh Ghosh vs The State Of Tripura
2026 Latest Caselaw 2149 Tri

Tripura High Court

Rajesh Ghosh vs The State Of Tripura on 1 April, 2026

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                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                                          AB No. 16 of 2026
      Rajesh Ghosh
                                                                      ---- Petitioner(s)

                                                  Versus
      The State of Tripura
                                                                     ----Respondent(s)

For Petitioner (s) : Mr. Dibyendu Sarkar, Advocate. For Respondent(s) : Mr. Raju Datta, PP.

[

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 01/04/2026

Learned Counsel Mr. Dibyendu Sarkar, appearing for the

petitioner submits that the petitioner is not willing to continue with the

bail application and prays for dismissal of the same.

Learned PP Mr. Raju Datta, is present for the respondent.

In view of the submission, this petition stands dismissed

being not pressed by the petitioner.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.04.02 17:23:50 +05'30'

Satabdi