Smt. Gita Rani Singh For And On Behalf Of ... vs The State Of Tripura
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Tripura High Court

Smt. Gita Rani Singh For And On Behalf Of ... vs The State Of Tripura on 2 February, 2026

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                                     HIGH COURT OF TRIPURA
                                                         AGARTALA

                                                       BA No.22 of 2026

Smt. Gita Rani Singh for and on behalf of accused person Sri Pratap Chandra Singh
                                                                    ......Applicant(s);
                                    VERSUS

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

For Applicant(s) : Mr. A. Acharjee, Advocate

For Respondent(s) : Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

02/02/2026

Heard learned counsel of both sides.

Learned Additional Public Prosecutor, Mr. Rajib Saha, submits that though it is a case of intermediate quantity but a petition for custody trial is pending in the court of Special Judge for about four months.

Learned Additional Public Prosecutor also prays for an adjournment for further hearing of the matter.

List the matter on 06.02.2026.

JUDGE

Munna MUNNA SAHA

Date: 2026.02.03 16:25:49 +05'30'