Sri Dulal Ghosh vs The State Of Tripura
2026 Latest Caselaw 1473 Tri

Citation : 2026 Latest Caselaw 1473 Tri
Judgement Date : 12 March, 2026

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Tripura High Court

Sri Dulal Ghosh vs The State Of Tripura on 12 March, 2026

                                                                  HIGH COURT OF TRIPURA
                                                                      AGARTALA
                                                                        Crl. A. No.09 of 2025

Sri Dulal Ghosh
                                                                                                  ......... Appellant(s)
                                                                        -Versus-
The State of Tripura
                                                                                                 ........Respondent(s)

For the Appellant(s)                                              :     Mr. Ratan Datta, Advocate.
                                                                        Mr. Aditya Baidya, Advocate.
For the Respondent(s)                                             :     Mr. Raju Datta, P.P.


                                  HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                           ORDER

12/03/2026

Mr. Ratan Datta, learned counsel for the appellant has sought for an adjournment.

Let the matter be listed after four weeks in usual course.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.03.12 17:13:52 +05'30'

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