Dilahar Ali vs The State Of Tripura
2026 Latest Caselaw 1332 Tri

Tripura High Court

Dilahar Ali vs The State Of Tripura on 10 March, 2026

                                                                 HIGH COURT OF TRIPURA
                                                                       AGARTALA

                                                                     BA No.45 of 2026

   Dilahar Ali
                                                                                                    ....Applicant(s)
   On behalf of
   Sajmul Islam
                                                                                               ......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 BANERJEE BANERJEE Date: 2026.03.10 18:02:29 +05'30'