Ajiulla Chowdhury vs The State Of Tripura
2026 Latest Caselaw 1232 Tri

Tripura High Court

Ajiulla Chowdhury vs The State Of Tripura on 7 March, 2026

                                    HIGH COURT OF TRIPURA
                                                    AGARTALA

                              BAIL APPLICATION NO.47 OF 2026

 Ajiulla Chowdhury
 on behalf of Hasan Chowdhury
                                                                           --- Applicant/Petitioner.
                                                         Versus

 The State of Tripura
                                                                                 --- Respondent.


 For the Applicant/Petitioner :                         Mr. Arjun Acharjee, Advocate.

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


                HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                        ORDER

07.03.2026

Learned counsel Mr. Arjun Acharjee 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 11.03.2026.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2026.03.07 17:39:26 +05'30'

sanjay

Sanjay