Shri Barun Kumar On Behalf Of Accused ... vs The State Of Tripura
2026 Latest Caselaw 2230 Tri

Citation : 2026 Latest Caselaw 2230 Tri
Judgement Date : 3 April, 2026

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Tripura High Court

Shri Barun Kumar On Behalf Of Accused ... vs The State Of Tripura on 3 April, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                     B.A. No.38 of 2026

Shri Barun Kumar on behalf of accused Shri Purushottam Kumar Mahto
                                                        ......Applicant(s)
                              Versus
The State of Tripura
                                                              ......Respondent(s)

For Applicant(s) : Ms. Megha Sarkar, Advocate.

For Respondent(s) : Mr. Kundan Pandey, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

03/04/2026

On behalf of Mr. Raju Datta, learned PP, an adjournment has been sought for on the ground of his illness.

Considered.

List this matter on 07.04.2026.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 16:51:12 +05'30' Date: 2026.04.03

Dinashree