Mr. P. Roy Barman vs Mr. Raju Datta
2026 Latest Caselaw 977 Tri

Tripura High Court

Mr. P. Roy Barman vs Mr. Raju Datta on 24 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                                       HIGH COURT OF TRIPURA
                                                                             AGARTALA

                                                                  Crl. L.P. 5 of 2026 in Crl.A.6 of 2026

                   For Petitioner(s)                                      : Mr. P. Roy Barman, Sr. Advocate
                                                                            Mr. Samarjit Bhattacharjee, Advocate
                                                                            Mr. Kawsik Nath, Advocate
                                                                            Mr. Dipjyoti Paul, Advocate
                                                                            Ms. Aradhita Debbarma, Advocate

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


                                                        HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                                       HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                                 ORDER

24.02.2026

Heard Mr. K. Nath, learned counsel appearing for the petitioner. Also

heard Mr. Raju Datta, learned P.P. appearing for the State respondent.

Issue notice.

Steps be taken immediately.

Since Mr. Raju Datta, learned P.P. appears and waives service of notice

on behalf of the State, no formal notice needs be issued upon the said respondent.

Registry is to serve notice upon the remaining respondents i.e.

Respondents No.2 & 3 as per procedure and file proof of service. Learned counsel

for the petitioner is also at liberty to take out personal notice by way of RPAD/ Dasti

service on the respondents and file proof of service.

List the matter once proof of service of notice upon the respondents is

received and the same is placed on record.

S. Datta Purkayastha, J. Dr. T. Amarnath Goud, J.

Sabyasachi. G.

SABYASACHI GHOSH GHOSH Date: 2026.02.27 15:11:50 +05'30'