Sri Tapan Nath And Ors vs The State Of Tripura
2026 Latest Caselaw 442 Tri

Tripura High Court

Sri Tapan Nath And Ors vs The State Of Tripura on 9 February, 2026

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                            HIGH COURT OF TRIPURA
                                    AGARTALA
                              Crl.Rev.P. No.15 of 2024
          Sri Tapan Nath and Ors.
                                                                  ---Petitioner(s)
                                          Versus
          The State of Tripura
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Agniva Chakrabarti, Adv. For Respondent(s) : Mr. Raju Datta, P.P. Mr. Rajib Saha, Addl. P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

09/02/2026 At the request made for Learned Senior Counsel for the

petitioners, list this matter on 17.02.2026.

Learned P.P. Mr. R. Datta along with Mr. R. Saha, Learned

Addl. P.P. appears for the State.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.09 17:33:01 +05'30' Moumita