Manjina Khatun vs The State Of Tripura
2026 Latest Caselaw 882 Tri

Tripura High Court

Manjina Khatun vs The State Of Tripura on 20 February, 2026

                                                                    HIGH COURT OF TRIPURA
                                                                          AGARTALA

                                                                         BA No.33 of 2026

                                                 Manjina Khatun
                                                                                                        ....Applicant(s)
                                                 On behalf of
                                                 Entaj Alam
                                                                                                  ....Accused Person

                                                                              Versus

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

For Applicant(s) : Mr. Debalay Bhattacharya, Sr. Advocate.

Mr. Agniva Chakraborty, 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=

20.02.2026

Call for the Trial Court Record.

Ld. PP will produce the CD on the next date.

List the matter on 25.02.2026.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.20 18:16:16 +05'30'

Saikat Sarma