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Ms. Abida Begam For And On Behalf Of ... vs The State Of Tripura
2026 Latest Caselaw 659 Tri

Citation : 2026 Latest Caselaw 659 Tri
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Ms. Abida Begam For And On Behalf Of ... vs The State Of Tripura on 17 February, 2026

                                                                          HIGH COURT OF TRIPURA
                                                                              AGARTALA
                                                                               BA No.11 of 2026

MS. Abida Begam for and on behalf of accused person Panki Miah
                                                         ......... Applicant(s)
                              -Versus-
The State of Tripura
                                                        ........Respondent(s)

For the Applicant(s)                                                      :   Mr. Saugat Datta, Advocate.
For the Respondent(s)                                                     :   None.


                                        HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                                 ORDER

17/02/2026

As prayed for by Mr. Saugat Datta, learned counsel of the applicant, let the matter be listed on 23.02.2026.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.02.17 17:36:43 +05'30'

 
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