The State Of Tripura vs Sahajan Islam
2026 Latest Caselaw 1678 Tri

Tripura High Court

The State Of Tripura vs Sahajan Islam on 17 March, 2026

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                             HIGH COURT OF TRIPURA
                                     AGARTALA
                               Crl. Petn. No.17 of 2026
          The State of Tripura
                                                             ---Petitioner(s)
                                         Versus
          Sahajan Islam
                                                           ----Respondent(s)

For Petitioner(s) : Mr. Raju Datta, P.P. For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

17/03/2026

At the request of Learned P.P. appearing for the State, list

this matter on 18.03.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.03.18 16:48:53 +05'30' Moumita