Mr. Raju Datta vs Mr. S. Sarkar
2026 Latest Caselaw 1443 Tri

Tripura High Court

Mr. Raju Datta vs Mr. S. Sarkar on 12 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                      HIGH COURT OF TRIPURA
                              AGARTALA
                       Crl. Petn. No. 13 of 2026

For Petitioner (s)               :      Mr. Raju Datta, P.P.
For Respondent(s)                :      Mr. S. Sarkar, Sr. Advocate.

Mr. D. Gope, Advocate.

HON'BLE JUSTICE DR. T. AMARNATH GOUD Order

12.03.2026

When the case is called, Mr. Raju Datta, learned P.P is

present on behalf of the petitioner-State. Mr. S. Sarkar, learned Senior

counsel assisted by Mr. D. Gope, learned counsel appears on behalf of the

respondent.

After perusal of the record, this Court finds that Mr. S.

Sarkar, learned senior counsel also represented before the Court of the

Sessions Judge on 27.02.2026 and thereby, obtained an order in favour

of the accused person.

Mr. Raju Datta, learned P.P draws the attention of this Court

to the order dated 27.02.2026 in B.A. No. 29 of 2026, wherein it has been

mentioned that an application was filed seeking urgent hearing of the

case. He, therefore expresses his view that as to how and under which

provisions of law the same has been followed.

In view of the same, this Court intends to look into the

application that made the learned Judge to prepone the case and hear it on

27.02.2026 when the actual date of listing the case was supposed to be

on 2nd March 2026.

Accordingly, call for the LCRs from the Court of District &

Sessions Judge and learned CJM Court.

Upon request made by Mr. S. Sarkar, learned senior counsel,

to get ready with the matter, list this on 16.03.2026.

Registry to print the name of learned senior counsel Mr. S.

Sarkar, on the cause list.

DR. T. AMARNATH GOUD,J

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2026.03.13 10:10:15 +05'30'