Smt. Jagat Shree Debbarma vs The State Of Tripura
2026 Latest Caselaw 1154 Tri

Tripura High Court

Smt. Jagat Shree Debbarma vs The State Of Tripura on 27 February, 2026

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                                                       HIGH COURT OF TRIPURA
                                                             AGARTALA
                                                           BA No.32 of 2026

Smt. Jagat Shree Debbarma
on behalf of the custody accused Indrajit Debbarma
                                                                                         ...... 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

Date: 2026.02.27 17:35:51 +05'30'