Mr. Raju Datta vs None
2026 Latest Caselaw 1015 Tri

Citation : 2026 Latest Caselaw 1015 Tri
Judgement Date : 24 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Mr. Raju Datta vs None on 24 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                                        HIGH COURT OF TRIPURA
                                                                              AGARTALA

                                                                   Crl. L.P. 4 of 2026 in Crl.A.5 of 2026

                              For Petitioner(s)                            : Mr. Raju Datta, P.P.

                              For Respondent(s)                            : None.


                                                         HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                                        HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                                                  ORDER

24.02.2026

Heard Mr. Raju Datta, learned P.P. appears for the petitioner.

Issue notice.

Steps be taken immediately.

Registry is to serve notice upon the respondents as per procedure and

file proof of service. Learned counsel for the petitioner is also at liberty to take out

personal notice by way of RPAD/ Dasti service on the respondents and file proof of

service.

List the matter once proof of service of notice upon the respondents is

received and the same is placed on record.

S. Datta Purkayastha, J. Dr. T. Amarnath Goud, J.

Sabyasachi. G. SABYASACHI GHOSH Digitally signed by SABYASACHI GHOSH Date: 2026.02.27 15:09:52 +05'30'