Sagnik Roy vs The State Of Tripura And Others
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Tripura High Court

Sagnik Roy vs The State Of Tripura And Others on 16 March, 2026

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                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                                            WP(C) No.179 of 2025

      Sagnik Roy
                                                                         ---- Petitioner(s)
                                                     Versus
      The State of Tripura and others
                                                                        ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv, Mr. Kawsik Nath, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A., Mr. Sankar Kr. Deb, Sr. Adv, Mr. Saugat Datta, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

16/03/2026

Heard both the sides.

Judgment is reserved.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.03.18 05:35:58 -07'00'

Deepshikha