Shri Tapas Dutta vs The State Of Tripura & Ors
2026 Latest Caselaw 835 Tri

Tripura High Court

Shri Tapas Dutta vs The State Of Tripura & Ors on 20 February, 2026

                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
                                               Crl. Petn. No.54 of 2025
       Shri Tapas Dutta
                                                                                    ---- Petitioner(s)
                                                         Versus
       The State of Tripura & Ors.
                                                                                   ----Respondent(s)

For Petitioner(s) : Mr. Suman Bhattacharjee, Adv. For Respondent(s) : Mr. Raju Datta, P.P. Ms. Kathakali Roy Barman, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 20/02/2026 Learned Counsel, Mr. Suman Bhattacharjee is present on

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

of respondent No.1.

Learned Counsel, Ms. Kathakali Roy Barman appeared on

behalf of respondent No.4 and sought for an adjournment to file affidavit

in opposition.

Request is considered.

From the earlier order it appears that Learned Counsel, Mr.

Samar Das appeared on behalf of respondent Nos.2 and 5. But, today

none appeared on behalf of the said respondents.

Further, from the note of Registry it appears that notice upon

respondent Nos.3, 6 and 7 has been duly served. However, none

appeared after receipt of notice on behalf of respondent Nos.3, 6 and 7.

The case is adjourned today. Another scope is given to the

said respondents to appear before this Court on the next date.

List the matter on 02.04.2026. In the meantime,

respondent No.4 may file reply.

JUDGE

Snigdha

SNIGDHA DAS SNIGDHA DAS Date: 2026.02.21 14:02:48 +05'30'