Smt. Ambalika Datta vs The State Of Tripura
2026 Latest Caselaw 818 Tri

Tripura High Court

Smt. Ambalika Datta vs The State Of Tripura on 19 February, 2026

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                           HIGH COURT OF TRIPURA
                                   AGARTALA
                              Crl.Petn.No.69 of 2025
          Smt. Ambalika Datta
                                                               ---Petitioner(s)
                                          Versus
          The State of Tripura
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Sankar Lodh, Adv. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

19/02/2026

Learned Counsel Mr. S. Lodh is present for the petitioner.

Learned P.P. is present for the State.

Heard in part.

List this matter on 13.03.2026 as part-heard for continuation

of hearing as part-heard.

JUDGE

Moumita