Bishal Debbarma vs The State Of Tripura
2026 Latest Caselaw 1700 Tri

Tripura High Court

Bishal Debbarma vs The State Of Tripura on 18 March, 2026

                                                            HIGH COURT OF TRIPURA
                                                                  AGARTALA

                                                                  BA No.55 of 2026


    Bishal Debbarma
                                                                                                  ....Applicant(s)
    Onbehalf of
    Rajat Debbarma
                                                                                           .......Accused person
                                                                        Versus

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

For Applicant(s) : Ms. Megha Sarkar, Advocate.

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

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

18.03.2026

Ld. PP, Mr. Raju Datta appears for the state.

He will produce the CD on the next date.

Call for the Trial Court record.

List the matter on 23.03.2026.

JUDGE

MUNNA SAHA SAHA Date: 2026.03.18 18:36:35 +05'30'

Saikat Sarma