Sri Rocky Saha And Ors vs The State Of Tripura
2026 Latest Caselaw 390 Tri

Tripura High Court

Sri Rocky Saha And Ors vs The State Of Tripura on 6 February, 2026

                                           Page 1 of 1



                           HIGH COURT OF TRIPURA
                                   AGARTALA
                              Crl.Petn.No.47 of 2025
           Sri Rocky Saha and Ors.
                                                                    ---Petitioner(s)
                                            Versus
           The State of Tripura
                                                               ----Respondent(s)

For Petitioner(s) : Mr. Kushal Deb, Adv. For Respondent(s) : Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

06/02/2026 Learned Counsel Mr. K. Deb is present for the applicant-

petitioner.

Learned Addl. P.P. Mr. R. Saha is present for the State.

In pursuance of the order passed today in IA No.02 of 2026

the de-facto complainant Sri Gopal Debnath is added in this case

as respondent.

The petitioner may take steps for service of notice upon the

said de-facto complainant cum respondent by normal process and

also by registered A/D post or speed post within seven days and

file proof of service.

List this matter on 20.03.2026.

                                                                       JUDGE




MOUMITA                  Digitally signed by
                         MOUMITA DATTA

DATTA                    Date: 2026.02.07
                         11:17:24 +05'30'
Moumita