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Sri Ram Kumar Bose And Others vs The State Of Tripura And Others
2026 Latest Caselaw 2439 Tri

Citation : 2026 Latest Caselaw 2439 Tri
Judgement Date : 9 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Ram Kumar Bose And Others vs The State Of Tripura And Others on 9 April, 2026

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                       HIGH COURT OF TRIPURA
                             AGARTALA

                       WP(C) No.267 of 2022
Sri Ram Kumar Bose and others
                                                             ......Petitioner(s).
                                  Versus
The State of Tripura and others
                                                          ......Respondent(s).

Along with WP(C) No.543 of 2022 Sri Pranjit Gope and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with WP(C) No.547 of 2022 Sri Rasendra Debbarma and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with

Smt. Nabamita Roy Baidya and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with

Sri Panna Lal and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s).

For Petitioner (s) : Mr. Somik Deb, Sr. Advocate, Ms. A. Chakrabroty, Advocate. For Respondent(s) : Mr. S. M. Chakraborti, Advocate General, Mr. P. Gautam, Sr. G.A., Mr. Dipankar Sarma, Addl. G.A., Mr. M. Debbarma, Addl. G.A., Mr. K. De, Addl. G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

09/04/2026

Heard learned counsel of both sides in part.

List the matter on 04.05.2026 as part-heard for further hearing.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.04.09 15:14:06 +05'30'

 
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