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Sri Niranjan Goswami vs The State Of Tripura And Others
2026 Latest Caselaw 163 Tri

Citation : 2026 Latest Caselaw 163 Tri
Judgement Date : 2 February, 2026

[Cites 1, Cited by 0]

Tripura High Court

Sri Niranjan Goswami vs The State Of Tripura And Others on 2 February, 2026

                                 Page 1 of 2



                  HIGH COURT OF TRIPURA
                          AGARTALA
                    Crl.Rev.P. No.60 of 2025
Sri Niranjan Goswami
                                                    ---Petitioner(s)
                                  Versus
The State of Tripura and Others
                                                  ----Respondent(s)

For Petitioner(s) : Mr. Ratan Datta, Adv.

Ms. Swarupa Das, Adv.

For Respondent(s) : Mr. Raju Datta, P.P. Mr. Tapas Kumar Acharjee, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 02/02/2026 Learned Counsel Mr. Ratan Datta along with Ms. Swarupa

Das, Learned Counsel appears on behalf of the petitioner.

Learned P.P. Mr. R. Datta appears on behalf of the

respondent No.1 and Learned Counsel Mr. T.K. Acharjee appears

on behalf of the respondents No.2-5.

Heard Learned Counsel for the petitioner.

The petitioner has filed this petition under Section 397 read

with Section 401 of Cr.P.C. for setting aside the judgment and

order dated 04.08.2025 delivered by Learned Sessions Judge,

North Tripura, Dharmanagar in Criminal Appeal No.04 of 2025. By

the said judgment Learned Sessions Judge has affirmed the order

of acquittal dated 13.08.2024 delivered by Learned Judicial

Magistrate, 1st Class, Dharmanagar, North Tripura in connection

with Case No.PRC(WP)44 of 2022.

It is clearly submitted by the Learned Counsel for the private

respondents that petition may be admitted for hearing. Learned

P.P. also raised no objection.

So considering the submission of Learned Counsel for both

the sides let this revision be admitted for hearing.

Call for from the records from the Learned Trial Court.

Registry be asked to prepare the paper book and supply the

same to the Learned Counsels as per procedure.

List this matter in its usual course when the paper book is

supplied to the Learned Counsels.




                                                                 JUDGE




MOUMITA                        Digitally signed by
                               MOUMITA DATTA

DATTA                          Date: 2026.02.03 15:53:21
                               +05'30'
Moumita
 

 
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