Mita Deb Saha vs The State Of Tirpura & 3 Ors
2026 Latest Caselaw 1034 Tri

Tripura High Court

Mita Deb Saha vs The State Of Tirpura & 3 Ors on 25 February, 2026

                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                                           WP(C) No.271 of 2025
      Mita Deb Saha
                                                                         ---- Petitioner(s)
                                                  Versus
      The State of Tirpura & 3 Ors.
                                                                        ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Ms. Aradhita Debbarma, Adv. For Respondent(s) : Mr. Pradyumna Gautam, Sr. GA.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 25/02/2026

Heard both the sides.

Judgment is reserved.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS 17:06:17 +05'30' Date: 2026.02.25