Smt. Runa Deb vs The State Of Tripura
2026 Latest Caselaw 1231 Tri

Tripura High Court

Smt. Runa Deb vs The State Of Tripura on 7 March, 2026

                                       HIGH COURT OF TRIPURA

                                                     AGARTALA


                                BAIL APPLICATION NO.46 OF 2026

  Smt. Runa Deb
  on behalf of Sri Litan Debnath
                                                                         --- Applicant/Petitioner.
                                                      Versus

  The State of Tripura
                                                                               --- Respondent.


  For the Applicant/Petitioner :                      Mr. Ratan Datta, Advocate.

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


                        HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                     ORDER

07.03.2026

Learned counsel Mr. Ratan Datta appears for the applicant as well as 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 12.03.2026.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2026.03.07 17:38:54 +05'30'

sanjay

Sanjay