Sri Sudip Kumar Roy vs The State Of Tripura & Another
2026 Latest Caselaw 2481 Tri

Tripura High Court

Sri Sudip Kumar Roy vs The State Of Tripura & Another on 9 April, 2026

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                                                               HIGH COURT OF TRIPURA
                                                                 _A_G_A_R_T_A_L_A_
                                                                  WP(C) No. 193 of 2026

        Sri Sudip Kumar Roy
                                                                                               .........Petitioner(s)
                                    -V E R S U S-
        The State of Tripura & another
                                                                                              .......Respondent(s)

For Petitioner(s) : Mr. Gautam Kumar Nama, Advocate. For Respondent(s) : Mr. S M Chakraborty, Advocate General, Mr. Karnajit De, Addl G.A, Mrs. Pinki Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

09/04/2026 Heard arguments of both sides.

Judgement is reserved.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D'Barma

SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.04.09 14:33:09 +05'30'