Mr. Sumit Chowdhury @ Babai vs The State Of Tripura ----Respondent(S)
2026 Latest Caselaw 2357 Tri

Tripura High Court

Mr. Sumit Chowdhury @ Babai vs The State Of Tripura ----Respondent(S) on 7 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                     HIGH COURT OF TRIPURA
                           AGARTALA
                         Crl. A(J) 10/2026
 Mr. Sumit Chowdhury @ Babai                                  ----Appellant(s)
                           Versus
 The State of Tripura                                         ----Respondent(s)

For Appellant(s) : Mr. BN Majumder, Sr. Advocate Mr. DJ Saha, Advocate For Respondent(s) : Mr. Raju Datta, PP

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA Order

07/04/2026

When the matter is called upon, both sides are present.

At the request of Mr. BN Majumder, learned senior counsel, appearing for

the appellant, list the matter on 22.04.2026.

S.DATTA PURKAYASTHA,J                     DR.T. AMARNATH GOUD,J




  SAIKAT                            Digitally signed by
                                    SAIKAT KAR

  KAR                               Date: 2026.04.07
                                    13:50:35 -04'00'