Smt. Gita Rani Singh vs The State Of Tripura
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Tripura High Court

Smt. Gita Rani Singh vs The State Of Tripura on 6 February, 2026

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                                                       HIGH COURT OF TRIPURA
                                                            AGARTALA

                                                           BA No.22 of 2026

Smt. Gita Rani Singh
for and on behalf of accused person Sri Pratap Chandra Singh
                                                          ......Applicant(s);


                                                              VERSUS
The State of Tripura
                                                                                      ......Respondent(s);

For Applicant(s) : Mr. Sankar Lodh, Advocate. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

06/02/2026

Heard learned counsel of both sides.

Order is reserved.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.06 15:51:50 +05'30'