Ms. Abida Begam On Behalf Of Accused ... vs The State Of Tripura
2026 Latest Caselaw 921 Tri

Tripura High Court

Ms. Abida Begam On Behalf Of Accused ... vs The State Of Tripura on 23 February, 2026

                                        Page 1 of 1




                             HIGH COURT OF TRIPURA
                                   AGARTALA

                                    B.A. No.11 of 2026

 Ms. Abida Begam on behalf of accused Panki Miah
                                                                ...... Applicant(s).
                                      Vs.
 The State of Tripura
                                                             ......Respondent(s).

For Applicant(s) : Mr. Saugat Datta, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

23/02/2026

Mr. Saugat Datta, learned counsel appearing for the applicant has sought for an adjournment.

Considered.

List this matter on 26.02.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 17:28:33 +05'30' Date: 2026.02.23

Dinashree