Shri Imran Miah vs The State Of Tripura
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Tripura High Court

Shri Imran Miah vs The State Of Tripura on 6 February, 2026

                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA

                                                            BA No.27 of 2026

                                    Shri Imran Miah
                                    on behalf of                                           ....Applicant(s)
                                    Shri Malik Miah

                                                                 Versus

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

For Petitioner(s) : Mr. H.K.Bhowmik, Advocate.

For Respondent(s) : Mr. Raju Datta,PP.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

06.02.2026

Heard Ld. PP Mr. Raju Datta for state respondent.

He will produce the CD on the next date.

Call for the LC Record.

List the matter on 11.02.2026.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.06 17:16:46 +05'30'

Saikat Sarma