Sri Tapas Dutta vs The State Of Tripura & Ors
2026 Latest Caselaw 2217 Tri

Tripura High Court

Sri Tapas Dutta vs The State Of Tripura & Ors on 2 April, 2026

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                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                         Crl. Petn. No.54 of 2025
            Sri Tapas Dutta
                                                                              ---- Petitioner(s)

                                                      Versus
            The State of Tripura & Ors.
                                                                             ----Respondent(s)

For Petitioner (s) : Mr. Suman Bhattacharjee, Advocate. For Respondent(s) : Mr. Raju Datta, PP.

Mr. Amrit Lal Saha, Adv.

Mr. Aditya Baidya, Adv.

[

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 02/04/2026

Learned Counsel Mr. Suman Bhattacharjee, is present on

behalf of the petitioner.

Learned Counsel Mr. Aditya Baidya, appears on behalf of the

respondent No.4, Mr. Amrit Lal Saha, appears on behalf of the

respondent No.7.

At this stage, Learned PP appears for the State respondent

sought for indulgence to take necessary instructions in respect of

release of money from the IO of this case.

Request is considered.

List the matter on 20.04.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.04.02 18:11:46 +05'30' Satabdi