Bikash Debnath vs The State Of Tripura And Others
2026 Latest Caselaw 2244 Tri

Tripura High Court

Bikash Debnath vs The State Of Tripura And Others on 3 April, 2026

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                           WP(C) No.130 of 2026

       Bikash Debnath
                                                                             ---- Petitioner(s)
                                                        Versus
       The State of Tripura and others
                                                                            ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv, Mr. Kawsik Nath, Adv.

For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

03/04/2026

Learned Senior Counsel, Mr. Purusuttam Roy Barman

assisted by Learned Counsel, Mr. Kawsik Nath is present on behalf

of the petitioner.

Learned Senior G.A., Mr. Pradyumna Gautam appeared

on behalf of the State-respondents and sought for an

accommodation.

Request is considered.

List the matter on 23.06.2026.

JUDGE

MOUMITA DATTA Digitally signed by MOUMITA DATTA Date: 2026.04.04 05:52:02 -07'00'

Deepshikha