Unknown vs For The
2026 Latest Caselaw 1062 Tri

Tripura High Court

Unknown vs For The on 25 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA
                                                     CRL.A NO.53 OF 2025

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

                  Present:
                  For the Appellant(s)                      : Mr. R. Datta, P.P.

                  For the Respondent(s)                     : Mr. S. Lodh, Advocate.

Mr. K. Roy, Advocate.

Mr. S. Majumder, Advocate.

25.02.2026

Order

Heard Mr. R. Datta, learned P.P., appearing for the appellant-State.

Admit.

Issue post admission notice. Since Mr. S. Lodh, learned counsel appears and waives service of notice on behalf of the sole respondent, no further notice is called for.

Call for the LCRs and prepare the paper book accordingly, as the same is requested by respondent-counsel.

List this matter once the paper book is prepared and the same is furnished to both the parties as per procedure. Registry is directed to expedite the matter.

           S. DATTA PURKAYASTHA, J                                DR. T. AMARNATH GOUD, J



suhanjit

RAJKUMAR     Digitally signed by
             RAJKUMAR SUHANJIT
SUHANJIT     SINGHA

Date: 2026.02.27 15:19:18 SINGHA +05'30'