Sri Abhijit Sarkar vs The State Of Tripura & Anr
2026 Latest Caselaw 688 Tri

Tripura High Court

Sri Abhijit Sarkar vs The State Of Tripura & Anr on 17 February, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA
                               Crl.Rev.P. No.6 of 2026

   Sri Abhijit Sarkar
                                                           ---- Appellant(s)
                                       Versus

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

For Appellant(s) : None For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 17/02/2026

None appears for the petitioner.

Learned P.P., Mr. Raju Datta is present on behalf of the

respondent-State.

The case is to be referred to the National Lok Adalat.

So, let the case be referred to the National Lok Adalat,

scheduled to be held on 14.03.2026.

JUDGE

Snigdha

SNIGDHA Digitally signed by SNIGDHA DAS

DAS Date: 2026.02.18 16:22:27 +05'30'