Shri Ankuj Datta vs The State Of Tripura
2026 Latest Caselaw 2184 Tri

Tripura High Court

Shri Ankuj Datta vs The State Of Tripura on 2 April, 2026

                                                                        HIGH COURT OF TRIPURA
                                                                            AGARTALA
                                                                             A.B. No.19 of 2026

Shri Ankuj Datta,
Son of Sri Pranadhan Datta, aged about 25 years, resident of Siddhi Ashram,
P.O. Amtali, Dist. West Tripura, P.S. Amtali, Pin 799004.
                                                          ......... Applicant(s)
                                  -Versus-
The State of Tripura
                                                                                                      ........Respondent(s)

For the Applicant(s)                                                    :   Mr. S. Lodh, Advocate.
For the Respondent(s)                                                   :   Mr. Raju Datta, P.P.


                                          HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                               ORDER

02/04/2026

Heard learned counsel of both sides.

During hearing, Mr. S. Lodh, learned counsel for the applicant submits that the applicant intends to withdraw the bail application.

Considered.

The bail application is, accordingly, disposed of on being withdrawn.

Pending application(s), if any, shall also stand disposed of.

JUDGE

Rudradeep RUDRADEEP BANERJEE Date:

2026.04.02 16:34:16 +05'30'