Sri Sujit Das For And Behalf Of Sri ... vs The State Of Tripura And Another
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Tripura High Court

Sri Sujit Das For And Behalf Of Sri ... vs The State Of Tripura And Another on 27 February, 2026

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                                HIGH COURT OF TRIPURA
                                      AGARTALA

                                   B.A. No.24 of 2026

Sri Sujit Das for and behalf of Sri Shankar Das
                                                                 ...... Applicant(s).
                                      Vs.
The State of Tripura and another
                                                               ......Respondent(s).

For Applicant(s) : Mr. Hare Krishna Bhowmik, Advocate.

Mr. Rakhu Das, Advocate.

For Respondent(s) : Mr. Raju Datta, PP.

Mr. Purusuttam Roy Barman, SeniorAdvocate. Mr. Kawsik nath, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

27/02/2026

Heard learned counsel of both sides on the merits of the case.

Hearing will continue on the next reopening day as the first item on the hearing list in bail application.

Let this matter be listed on 02.03.2026.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA Date: 2026.02.27 17:55:37 +05'30'

Dinashree