Mrs. Sangita Roy Saha On Behalf Of ... vs The State Of Tripura
2026 Latest Caselaw 1740 Tri

Citation : 2026 Latest Caselaw 1740 Tri
Judgement Date : 19 March, 2026

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Tripura High Court

Mrs. Sangita Roy Saha On Behalf Of ... vs The State Of Tripura on 19 March, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                    B.A. No.58 of 2026

 Mrs. Sangita Roy Saha on behalf of accused Sri Rajib Saha
                                                                 ......Applicant(s)
                                      Versus
 The State of Tripura
                                                              ......Respondent(s)

For Applicant(s) : Mr. Ankan Tilak Paul, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

19/03/2026

Call for the LC record.

Learned PP will produce the CD on the next date.

List this matter on 25.03.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 12:23:40 +05'30' Date: 2026.03.20

Dinashree