Rubel Hossain vs The State Of Tripura
2026 Latest Caselaw 1512 Tri

Citation : 2026 Latest Caselaw 1512 Tri
Judgement Date : 13 March, 2026

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Tripura High Court

Rubel Hossain vs The State Of Tripura on 13 March, 2026

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                            HIGH COURT OF TRIPURA
                                  AGARTALA

                                   AB No.15 of 2026

Rubel Hossain, Son of Late Abdul Mannan, Resident of Bejimara, P.S.
Sonamura, District Sepahijala, Tripura.
                                                   ......Petitioner(s).
                               Versus
The State of Tripura
                                                              ......Respondent(s).

For Petitioner (s) : Mr. Somik Deb, Senior Advocate.

Mr. Jishan Samed, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

13/03/2026

Mr. Somik Deb, learned senior counsel prays for withdrawal of the bail application.

Considered.

The anticipatory bail application is rejected on being withdrawn.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 17:43:24 +05'30' Date: 2026.03.13