Sri Prasenjit Deb vs The State Of Tripura And 9 Others
2026 Latest Caselaw 636 Tri

Tripura High Court

Sri Prasenjit Deb vs The State Of Tripura And 9 Others on 16 February, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA
                                 WP(C)No.39 of 2025
          Sri Prasenjit Deb
                                                             ---Petitioner(s)
                                        Versus
          The State of Tripura and 9 Others
                                                          ----Respondent(s)

For Petitioner(s) : Mr. Dulal Chandra Saha, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

16/02/2026 Learned Counsel Mr. D. C. Saha is present for the petitioner.

Heard Learned Counsel for the petitioner substantially.

Learned Addl. G.A. Mr. M. Debbarma is present for the

respondents.

List this matter on 17.02.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.16 18:18:31 +05'30' Moumita