Sri Ratan Debnath vs The State Of Tripura
2026 Latest Caselaw 268 Tri

Tripura High Court

Sri Ratan Debnath vs The State Of Tripura on 4 February, 2026

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                  B.A. No.05 of 2026
      Sri Ratan Debnath
      On behalf of the accused
      Sri Rahul Debnath
                                                              ---- Applicant(s)
                                        Versus
      The State of Tripura
                                                             ----Respondent(s)

For Applicant(s) : Ms. Saswati Nag, Adv. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

04.02.2026

At the request of Learned Counsel for the applicant, Ms.

S. Nag, list the matter on 25.02.2026.

Learned P.P., Mr. R. Datta is present on behalf of the

State-respondent.

The record of the Learned Trial Court be kept in the

Registry till disposal of the petition. C.D. be returned back to I.O.

through Learned P.P. with further direction to reproduce it on the

next date.

A copy of this order be supplied to Learned P.P.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.05 17:11:45 +05'30' Purnita