Shri Bhagirath Debbarma And Another vs The State Of Tripura
2026 Latest Caselaw 1152 Tri

Tripura High Court

Shri Bhagirath Debbarma And Another vs The State Of Tripura on 27 February, 2026

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                                                     HIGH COURT OF TRIPURA
                                                           AGARTALA
                                                         AB No.14 of 2026

Shri Bhagirath Debbarma and another
                                                                                       ...... Petitioner (s)
                                                           VERSUS

The State of Tripura
                                                                                     ...... Respondent(s)

For Petitioner (s) : Mr. Sankar Lodh, Advocate, Mr. Subham Majumder, Advocate.

For Respondent(s) : Mr. Raju Datta, Public Prosecutor.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

27/02/2026

Heard learned counsel for the parties.

Order is reserved.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.27 17:35:18 +05'30'