Smt. Gauri Saha On Behalf Of Accused vs The State Of Tripura
2026 Latest Caselaw 2398 Tri

Tripura High Court

Smt. Gauri Saha On Behalf Of Accused vs The State Of Tripura on 8 April, 2026

                                         Page 1 of 1



                            HIGH COURT OF TRIPURA
                                    AGARTALA
                                 BA No.63 of 2026
          Smt. Gauri Saha on behalf of accused
          Dipak Chandra Saha and Anr.
                                                                  ---Applicant(s)
                                          Versus
          The State of Tripura
                                                            ----Respondent(s)

For Applicant(s) : Mr. Ratan Datta, Adv.

Mr. Ankan Tilak Paul, Adv. Mr. Aditya Baidya, Adv. For Respondent(s) : Mr. Sankar Lodh, Spl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

08/04/2026

Heard both the sides.

The judgment is reserved.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.04.09 14:11:33 +05'30' Moumita