Faiz Uddin Ahmed vs The State Of Tripura
2026 Latest Caselaw 1331 Tri

Tripura High Court

Faiz Uddin Ahmed vs The State Of Tripura on 10 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) : Ms. Arshita Dey, Sr. Advocate.

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=

10.03.2026

Ld. Counsel, Mr. Arjun Acharjee has sought for an adjournment to take necessary step for challenging the order allowing petition of the Investigating Officer for custody trial.

Considered.

List the matter on 16.03.2026.

JUDGE

Saikat Sarma RUDRADEEP Digitally signed by RUDRADEEP BANERJEE BANERJEE Date: 2026.03.10 18:01:56 +05'30'