Kumudini Nath @ Kalpana vs The State Of Tripura & Ors
2026 Latest Caselaw 1750 Tri

Tripura High Court

Kumudini Nath @ Kalpana vs The State Of Tripura & Ors on 19 March, 2026

                                                     HIGH COURT OF TRIPURA
                                                         AGARTALA

                                                         Crl. A. No.13 of 2024
             Kumudini Nath @ Kalpana
                                                                                      ..... Appellant (s)
                                                             -Versus-
             The State of Tripura & Ors.
                                                                                    ........Respondent(s)

             For the Appellant (s)                       :     Mr. S. Das, Adv.
             For the Respondent(s)                       :     Mr. R. Datta, P.P.


                                              HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                ORDER

19.03.2026

Mr. R. Datta, learned P.P. has sought for an adjournment with consent of the other sides.

Considered.

List this matter after 4[four] weeks.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.03.19 18:29:42 +05'30'

Sujay