Shri Joyjit Chowdhury vs The State Of Tripura And Ors
2026 Latest Caselaw 986 Tri

Tripura High Court

Shri Joyjit Chowdhury vs The State Of Tripura And Ors on 24 February, 2026

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                    HIGH COURT OF TRIPURA
                          AGARTALA

                    WP(C)No.694 of 2024
Shri Joyjit Chowdhury

                                                       ....Petitioner(s)
                             Versus

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

a/w WP(C)No.695 of 2024 Shri Joyjit Chowdhury

....Petitioner(s) Versus

The State of Tripura and Ors.

....Respondent(s) a/w WP(C)No.784 of 2024

Shri Ranjit Debnath and Anr.

....Petitioner(s) Versus

The State of Tripura and Ors.

....Respondent(s) a/w

Shri Rajesh Chakraborty.

....Petitioner(s) Versus

The State of Tripura and Ors.

....Respondent(s)

For Petitioner(s) : Mr. Arijit Bhaumik, Advocate.

For Respondent(s) : Mr. Mangal Debbarma, Addl.GA.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

24.02.2026

Heard Ld. Counsel Mr. Arijit Bhaumik for the petitioners and Ld. Addl.GA Mr. Mangal Debbarma for the state.

Mr. Mangal Debbarma has also submitted one written note in support of his contention.

Hearing is concluded.

Judgment is reserved.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.24 17:22:08 +05'30'

Saikat Sarma