Smt. Manju Rani Debbarma On Behalf Of ... vs The State Of Tripura
2026 Latest Caselaw 2363 Tri

Citation : 2026 Latest Caselaw 2363 Tri
Judgement Date : 7 April, 2026

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Tripura High Court

Smt. Manju Rani Debbarma On Behalf Of ... vs The State Of Tripura on 7 April, 2026

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                                      HIGH COURT OF TRIPURA
                                            AGARTALA

                                            B.A. No.73 of 2026

Smt. Manju Rani Debbarma on behalf of accused Sri Surajit Debbarma
                                                          ......Applicant(s)
                           Versus
The State of Tripura
                                                                      ......Respondent(s)

For Applicant(s) : Mr. Sibaranjan Chakraborty, Advocate.

For Respondent(s) : Mr. Raju Datta, PP.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

07/04/2026

Call for the Trial Court record.

Learned PP will produce the CD on the next date.

List this matter on 17.04.2026.

JUDGE

SAIKAT Digitally signed by SAIKAT SARMA

SARMA Date: 2026.04.07 17:39:34 +05'30'

Dinashree