The State Of Tripura vs Smt. Madhabi Biswas Chakraborty
2026 Latest Caselaw 2597 Tri

Tripura High Court

The State Of Tripura vs Smt. Madhabi Biswas Chakraborty on 16 April, 2026

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                             HIGH COURT OF TRIPURA
                                    AGARTALA
                               Crl.Petn.No.12 of 2026
          The State of Tripura
                                                              ---Petitioner(s)
                                        Versus
          Smt. Madhabi Biswas Chakraborty
                                                           ----Respondent(s)

For Petitioner(s) : Mr. Raju Datta, P.P. For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

16/04/2026

Learned P.P. Mr. Raju Datta is present for the petitioner.

None appears for the respondent in spite of notice served by Dasti

service.

Call for the record from the Learned Trial Court.

Let us wait for the appearance of the respondent.

List this matter on 30.04.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.04.17 10:08:18 +05'30' Moumita