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Faiz Uddin Ahmed vs The State Of Tripura
2026 Latest Caselaw 1210 Tri

Citation : 2026 Latest Caselaw 1210 Tri
Judgement Date : 6 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Faiz Uddin Ahmed vs The State Of Tripura on 6 March, 2026

                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA

                                                            BA No.44 of 2026


                                    Faiz Uddin Ahmed
                                                                                            ....Applicant(s)
                                    On behalf of
                                    Farid Akter
                                                                                    ........Accused Person
                                                                  Versus

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

For Applicant (s) : Mr. A.Acharjee, 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=

06.03.2026

Ld. PP, Mr. Raju Datta appears for the State.

He will produce the CD on the next date.

Call for the Trial Court record.

List the matter on 10.03.2026.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.03.06 15:45:52 +05'30'

Saikat Sarma

 
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