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Anawora Begam For And On Behalf Of ... vs The State Of Tripura
2026 Latest Caselaw 168 Tri

Citation : 2026 Latest Caselaw 168 Tri
Judgement Date : 2 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Anawora Begam 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.137 of 2025

Anawora Begam for and on behalf of accused person Papi Akter
                                                                                            ......Applicant(s);
                                                                VERSUS

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

For Applicant(s) : Mr. Kundan Pandey, 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.

Order is reserved.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.03 16:26:45 +05'30'

 
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