Union Of India vs Sri Tanmoy Saha And Others
2026 Latest Caselaw 1063 Tri

Tripura High Court

Union Of India vs Sri Tanmoy Saha And Others on 25 February, 2026

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                                 HIGH COURT OF TRIPURA
                                       AGARTALA
                                   Crl. L. P. No.37 of 2025
                                   In Crl.A. No.52 of 2025

Union of India
                                                                    ......Petitioner(s).
                                        Versus
Sri Tanmoy Saha and others
                                                                 ......Respondent(s).

For Petitioner (s) : Mr. Arindam Roy, Advocate.

Mr. K. Datta, Advocate.

For Respondent(s) : Mr. Bhaskar Deb, Advocate.

Mr. Victor Ghosh, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

25/02/2026

Mr. Bhaskar Deb, learned counsel has appeared for respondent Nos.1 & 2.

It is reported by the Registry that respondent No.3 has expired.

Mr. Arindam Roy, learned counsel has sought for an adjournment on the ground that he received the file just yesterday.

Mr. Deb, learned counsel has also sought for an adjournment to submit affidavit-in-opposition.

Considered.

Affidavit-in-opposition, if any, may be submitted before the next date.

List this matter after 3(three) weeks.

                                                                         JUDGE

SUJAY       Digitally signed
            by SUJAY GHOSH

GHOSH       Date: 2026.02.26
            17:01:51 +05'30'
Dinashree