Sri Bratyabrata Basu vs The State Of Tripura & Anr
2026 Latest Caselaw 404 Tri

Tripura High Court

Sri Bratyabrata Basu vs The State Of Tripura & Anr on 6 February, 2026

                                                   HIGH COURT OF TRIPURA
                                                       AGARTALA

                                                    Crl. Petn. No.40 of 2024


                   Sri Bratyabrata Basu
                                                                                  ......... Petitioner(s)
                                                             -Versus-


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

                   For the Petitioner (s)                :     Mr. Sankar Lodh, Adv.
                                                               Mr. Agnish Basu, Adv.
                   For the Respondent(s)                 :     Mr. Raju Datta, P.P

                                         HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                               ORDER

06.02.2026

Heard both sides.

Mr. R. Datta, learned P.P. appearing for the State has prays for a short adjournment to take instruction on the point whether the Officer-in- Charge of Khowai Police Station, who was the alleged victim, was the person who forwarded the charge-sheet.

Considered.

List the matter on 20.02.2026 for hearing as part-heard.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.02.06 17:45:19 +05'30'

Sujay