Sri Swapan Deb Roy vs The State Of Tripura And Anr
2026 Latest Caselaw 403 Tri

Tripura High Court

Sri Swapan Deb Roy vs The State Of Tripura And Anr on 6 February, 2026

                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA

                                                     Crl. A. No.18 of 2024

                              Sri Swapan Deb Roy
                                                                                     ....Appellant(s)
                                                            Versus

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

For Appellant (s) : Ms. R.Bhattacharjee, 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

With the consent of the other side, Ld. Counsel of the appellant has prayed for time.

Considered.

3 weeks' time is granted as prayed for.

List the matter on 05.03.2026.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.06 17:04:15 +05'30'

Saikat Sarma