Ratan Kumar Saha @ Ratan Saha vs The State Of Tripura
2026 Latest Caselaw 1476 Tri

Tripura High Court

Ratan Kumar Saha @ Ratan Saha vs The State Of Tripura on 12 March, 2026

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                                 HIGH COURT OF TRIPURA
                                          AGARTALA
                                   Crl. Rev. P. No.4 of 2026
         Ratan Kumar Saha @ Ratan Saha
                                                                 ---Petitioner(s)
                                           Versus

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

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Kawsik Nath, Adv.

For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 12/03/2026

Learned Senior Counsel, Mr. P. Roy Barman assisted by

Learned Counsel, Mr. K. Nath is present for the petitioner.

Learned P.P., Mr. R. Datta is present for the State-

respondent.

List the matter on 04.05.2026 for hearing.

In the meantime, call for the record from the Learned Trial

Court.

                                                                    JUDGE




Amrita

AMRITA     Digitally signed by
           AMRITA DEB

DEB        Date: 2026.03.12
           18:11:19 +05'30'