Sri Rupam Debbarma vs The State Of Tripura
2026 Latest Caselaw 307 Tri

Citation : 2026 Latest Caselaw 307 Tri
Judgement Date : 5 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Rupam Debbarma vs The State Of Tripura on 5 February, 2026

                                    HIGH COURT OF TRIPURA
                                        AGARTALA

                                         B.A. No.10 of 2026

           Sri Rupam Debbarma
           on behalf accused Sri Atul Debbarma
                                                                     ......... Applicant(s)
                                               -Versus-
           The State of Tripura
                                                                    ........Respondent(s)

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


                           HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                 ORDER

05.02.2026

Heard Mr. S. Lodh, learned counsel appearing for the applicant.

Due to paucity of time, further hearing will continue on the next date.

List this matter on 06.02.2026.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.02.05 18:15:59 +05'30'

Sujay

Download the LatestLaws.com Mobile App