Anjan Kumar Das vs The State Of Tripura & Anr
2026 Latest Caselaw 689 Tri

Tripura High Court

Anjan Kumar Das vs The State Of Tripura & Anr on 17 February, 2026

                                    Page 1 of 1


                         HIGH COURT OF TRIPURA
                               AGARTALA
                           Crl.Rev.P. No.2 of 2026

   Anjan Kumar Das
                                                           ---- Appellant(s)
                                     Versus

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

For Appellant(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Ms. Sutapa Deb Barman, Adv.

For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 17/02/2026

Learned Senior Counsel, Mr. Purusuttam Roy Barman assisted

by Learned Counsel, Ms. Sutapa Deb Barman is present on behalf of

the petitioner.

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

respondents-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