Ms. Abida Begam vs The State Of Tripura
2026 Latest Caselaw 304 Tri

Tripura High Court

Ms. Abida Begam vs The State Of Tripura on 5 February, 2026

                                              HIGH COURT OF TRIPURA
                                                  AGARTALA

                                                   B.A. No.11 of 2026

       Ms. Abida Begam
       on behalf accused Panki Miah
                                                                               ......... Applicant(s)
                                                        -Versus-
       The State of Tripura
                                                                               ........Respondent(s)

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


                             HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                          ORDER

05.02.2026

Mr. S. Banik, learned counsel appearing for the applicant during hearing prays for time to take further step in the proceeding.

Considered.

List this matter on 17.02.2026.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.02.05 18:16:39 +05'30'

Sujay