Shri Prabir Debbarma And Anr vs The State Of Tripura
2026 Latest Caselaw 743 Tri

Citation : 2026 Latest Caselaw 743 Tri
Judgement Date : 18 February, 2026

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Tripura High Court

Shri Prabir Debbarma And Anr vs The State Of Tripura on 18 February, 2026

                                                                   HIGH COURT OF TRIPURA
                                                                         AGARTALA

                                                                        Crl. A. No.4 of 2026

                                                Shri Prabir Debbarma and Anr.
                                                                                                        ....Appellant(s)
                                                                              Versus

                                                The State of Tripura.
                                                                                                      ....Respondent(s)

For Appellant(s) : Mr. Bhaskar Debbarma, Advocate.

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

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

18.02.2026

Heard Ld. Counsel Mr. B. Debbarma for the appellant and Ld. PP, Mr. Raju Datta for the state.

The appeal is admitted for hearing as delay in preferring the appeal is already condoned today in IA 1 of 2026.

Call for the Trial Court record.

The Registry will prepare the paper book and list the matter for hearing in due course.

JUDGE

MUNNA SAHA SAHA Date: 2026.02.18 18:27:31 +05'30'