Shri Debraj Banik vs The State Of Tripura
2026 Latest Caselaw 12 Tri

Tripura High Court

Shri Debraj Banik vs The State Of Tripura on 6 January, 2026

                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA

                                                       Crl. Reve. P. No.48 of 2025

                                  Shri Debraj Banik
                                                                                      ....Petitioner(s)
                                                                    Versus

                                  The State of Tripura.

                                                                                    ....Respondent(s)

For Petitioner(s) : Mr. Abir Baran, Advocate.

For Respondent(s) : Mr. R.Saha, Addl.PP.

=B=E=F=O=R=E= HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

06.01.2026

Heard Ld. Counsel of both sides.

Judgment is reserved.

JUDGE

Saikat Sarma RUDRADEEP Digitally signed by RUDRADEEP BANERJEE BANERJEE Date: 2026.01.07 12:50:32 +05'30'