The State Of Tripura vs Saddam Hossain
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Tripura High Court

The State Of Tripura vs Saddam Hossain on 3 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                                   HIGH COURT OF TRIPURA
                                                                         AGARTALA

                                                                        Crl.A No. 29 of 2025
The State of Tripura
                                                                                                               .......Appellant(s)
                                                                                Versus
Saddam Hossain
                                                                                                            ........Respondent(s)

For Appellant(s)                                                        : Mr. Raju Datta, P.P.

For Respondent(s)                                                       : Mr. B.N. Majumder, Senior Advocate
                                                                          Mr. S. Sarkar, Advocate

                            HON'BLE JUSTICE DR. T. AMARNATH GOUD
                           HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                               ORDER

03/02/2026

When the case is called, it is represented on behalf of the State that in terms of the earlier order dated 27.01.2026, they are not ready with the matter. Therefore, request has been made at the bar to adjourn the matter.

Request made is considered.

List the matter tomorrow i.e. on 04.02.2026.

Meanwhile, both the sides are directed to come prepared.

S. Datta Purkayastha, J. Dr. T. Amarnath Goud, J.

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.02.03 17:49:08 +05'30'