Smt. Suparna Das Deb vs The State Of Tripura
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Tripura High Court

Smt. Suparna Das Deb vs The State Of Tripura on 3 February, 2026

                                            HIGH COURT OF TRIPURA
                                                AGARTALA

                                                B.A. No.143 of 2025
               Smt. Suparna Das Deb
               on behalf accused Ratan Deb
                                                                            ......... Applicant(s)
                                                     -Versus-
               The State of Tripura
                                                                           ........Respondent(s)

               For the Applicant (s)             :     Mr. S. Lodh, Adv.
               For the Respondent(s)             :     Mr. R. Datta, PP


                                  HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                       ORDER

03.02.2026

Heard learned counsel of both sides.

In terms of the order dated 21.01.2026, the affidavit has submitted on behalf of the applicant. Mr. R. Datta, learned PP has prayed for a short adjournment to submit another affidavit with relevant documents.

The affidavit be submitted by tomorrow (04.02.2026).

List this matter on 05.02.2026.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.02.03 17:28:46 +05'30'

Sujay