The State Of Tripura vs Sri Souvik Das
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Tripura High Court

The State Of Tripura vs Sri Souvik Das on 10 February, 2026

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                             HIGH COURT OF TRIPURA
                                   AGARTALA

                                 B.A. No.113 of 2025

 The State of Tripura
                                                                 ...... Applicant(s).
                                     Vs.
 Sri Souvik Das
                                                               ......Respondent(s).

For Applicant(s) : Mr. Rajib Saha, Addl. PP.

For Respondent(s) : Mr. Sankar Lodh, Advocate.

Mr. Subham Majumder, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

10/02/2026

Heard learned counsel of both sides.

Mr. Rajib Saha, learned Addl. PP has again sought for an adjournment despite the fact the several adjournments have been granted to the prosecution in this regard.

Adjournment is granted as last chance, subject to payment of cost of Rs.2,000/- to be paid to the High Court Bar Association.

List this matter on 12.02.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH Date: 2026.02.11 17:22:11 +05'30'

Dinashree