Shri Sanjay Rajvanshi vs The State Of Tripura
2026 Latest Caselaw 1456 Tri

Tripura High Court

Shri Sanjay Rajvanshi vs The State Of Tripura on 12 March, 2026

                           HIGH COURT OF TRIPURA
                                 AGARTALA

                                 AB No.18 of 2026
Shri Sanjay Rajvanshi
                                                                 ....Petitioner(s)
                                       Versus

The State of Tripura.
                                                               ....Respondent(s)

For Petitioner(s) : Mr. B.N.Majumder, Sr. Advocate.

Mr. Kishor Kumar Pal, Advocate. Mr. Samrat Sarkar, Advocate.

For Respondent(s) : Mr. Raju Datta, Addl.PP.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

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12.03.2026

Heard Ld. Sr. Counsel, Mr. B. N. Majumder assisted by Mr. K.Pal, Ld.Advocte and Mr. S.Sarkar, Ld. Advocate for the petitioner.

Ld. PP, Mr. Raju Datta appears for the state.

Ld. Sr. Counsel, Mr. Majumder has prayed for interim protection till the case diary is produced by the Ld. PP.

Court has gone through the FIR.

Considered.

The I.O. will not take any coercive action against the petitioner, Shri Sanjay Rajvanshi, until further order.

Ld. PP will produce the CD on the next date.

Call for the Trial Court record.

List the matter on23.03.2026.

JUDGE

Saikat Sarma