Sri Jarenjoy Tripura vs The State Of Tripura And Others
2026 Latest Caselaw 1626 Tri

Tripura High Court

Sri Jarenjoy Tripura vs The State Of Tripura And Others on 16 March, 2026

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                                      HIGH COURT OF TRIPURA
                                            AGARTALA
                                       Crl. Petn. No.53 of 2025

       Sri Jarenjoy Tripura
                                                                        ---- Petitioner(s)
                                                 Versus
       The State of Tripura and others
                                                                    ----Respondent(s)

For Petitioner(s) : Mr. Subrata Sarkar, Sr. Adv, Ms. Ayesha Saha Hirawat, Adv. For Respondent(s) : Mr. Raju Datta, P.P., Mr. Richard Sinha, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

16/03/2026

At the request of Learned Counsel for the respondent

Nos.2 and 3, list the matter on 01.05.2026.

Learned P.P., Mr. Raju Datta is present on behalf of the

State-respondent.

Learned Senior Counsel, Mr. Subrata Sarkar is present

on behalf of the petitioner.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.03.18 05:31:31 -07'00'

Deepshikha