Ahmed Hussain vs The State Of Tripura
2026 Latest Caselaw 1214 Tri

Tripura High Court

Ahmed Hussain vs The State Of Tripura on 6 March, 2026

                                                                HIGH COURT OF TRIPURA
                                                                      AGARTALA

                                                                      BA No.43 of 2026

                                            Ahmed Hussain
                                                                                                      .......Applicant(s)
                                            On behalf of

                                            Sri Mahboob Alam

                                                                                                .......Accused Person

                                                                            Versus

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

For Petitioner(s) : Mr. Koomar Chakraborty,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 11.03.2026.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.03.06 15:45:11 +05'30'

Saikat Sarma