Shri Barun Kumar On Behalf Of Accused ... vs The State Of Tripura
2026 Latest Caselaw 2462 Tri

Tripura High Court

Shri Barun Kumar On Behalf Of Accused ... vs The State Of Tripura on 9 April, 2026

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                         HIGH COURT OF TRIPURA
                               AGARTALA

                              BA No.38 of 2026
Shri Barun Kumar on behalf of accused Shri Purushottam Kumar Mahto

                                                             ......Petitioner(s);
                                 VERSUS

The State of Tripura
                                                          ......Respondent(s);

For Petitioner(s) : Ms. Megha Sarkar, Advocate.

For Respondent(s) : Mr. R. Datta, Public Prosecutor.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

09/04/2026

Heard learned counsel of both sides.

Learned Public Prosecutor, Mr. R. Datta, submits that on

examination by the Investigating Officer, the enquiring police officer from

Hajipur has informed that the medical papers submitted in respect of Reena

Devi were not genuine and those were not issued form Sadar Hosptal

Hajipur.

Learned Public Prosecutor, therefore, prays for some time awaiting

return of the police officials from Bihar and to submit a complete report with

all original documents in this regard.

Learned Public Prosecutor also submits that the person who has

filed these documents in the Court is required to be prosecuted.

Learned counsel, Ms. Megha Sarkar, submits that she requires the

copy of the report of the Investigating Officer to make necessary

submissions in this regard.

Considered the submissions.

The case is adjourned.

The prosecution will submit necessary report along with relevant

documents in this regard furnishing copy to the other side in advance.

List the matter on 23.04.2026.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.04.09 15:12:33 +05'30'