Smt. Ichmatara Begam vs The State Of Tripura
2026 Latest Caselaw 1230 Tri

Tripura High Court

Smt. Ichmatara Begam vs The State Of Tripura on 7 March, 2026

                                     HIGH COURT OF TRIPURA
                                                 AGARTALA

                                  BAIL APPLICATION NO.48 OF 2026

  Smt. Ichmatara Begam
  on behalf of Sri Ripad Choudhury
                                                                       --- Applicant/Petitioner.
                                                     Versus

  The State of Tripura
                                                                              --- Respondent.


  For the Applicant/Petitioner :                     Mr. R.G. Chakraborty, Advocate.
                                                     Mr. H. Laskar, Advocate.

  For the Respondent                             :   Mr. Raju Datta, P.P.


                         HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                     ORDER

07.03.2026

Learned counsel Mr. R.G. Chakraborty appears for the applicant and learned P.P., Mr. Raju Datta appears for the State- respondent.

Call for the L.C. records.

Learned P.P. will produce the C.D. on the next date.

List the matter on 11.03.2026.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2026.03.07 17:40:36 +05'30'

sanjay

Sanjay