Shri Barun Kumar On Behalf Of Accused ... vs The State Of Tripura
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Tripura High Court

Shri Barun Kumar On Behalf Of Accused ... vs The State Of Tripura on 12 March, 2026

                                                                        HIGH COURT OF TRIPURA
                                                                            AGARTALA
                                                                             B.A. No.38 of 2026

Shri Barun Kumar on behalf of accused person in custody Shri Purushottam
Kumar Mahto
                                                      ......... Petitioner(s)
                              -Versus-
The State of Tripura
                                                      ........Respondent(s)

For the Petitioner(s)                                                   :   Mr. Subrata Sarkar, Senior Advocate.
                                                                            Ms. Megha Sarkar, Advocate.
For the Respondent(s)                                                   :   Mr. Raju Datta, P.P.


                                    HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                               ORDER

12/03/2026

Heard learned counsel of both sides.

The petitioner has submitted one affidavit with some documents. Same be kept in the record.

During hearing, Mr. Raju Datta, learned P.P. raises some doubt about the authenticity of some medical papers submitted by the petitioner under Annexure-J (Page 56 to 62).

The investigating officer is, therefore, directed to enquire about authenticity of said documents through his counterpart situated at Hajipur, Bihar and to submit a report by the next date.

Mr. Datta, learned P.P. submits that same will be possible to be done within seven days.

Let the matter be listed on 20.03.2026 for report by the investigating officer and for further hearing.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.03.12 17:15:00 +05'30'