Sri Barun Kumar vs The State Of Tripura
2026 Latest Caselaw 1759 Tri

Tripura High Court

Sri Barun Kumar vs The State Of Tripura on 20 March, 2026

                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA


                                                            BA No.38 of 2026

Sri Barun Kumar
                                                                                            ......Petitioner(s);
On behalf of
Sri Purushottam Kumar Mahto
                                                                                     ......Accused person(s);
                                      VERSUS

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

For Petitioner(s) : Mr. K. D. Singha, Advocate, Ms. Megha Sarkar, Advocate.

For Respondent(s) : Mr. Raju Datta, Public Prosecurtor.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

20/03/2026

Heard learned counsel of both sides.

Learned Public Prosecutor while placing one letter of the

investigating officer sent to him, submits that the investigating officer has

already taken an active step for verification of the medical reports, and even

he has also collected the phone number of the hospital authority and despite

all the communications made from his side, he has not yet received the

required information from the end of SHO, Sonpur Police Station and the

hospital authority.

Considered.

List the matter on 30.03.2026.

JUDGE

Munna MUNNA SAHA

Date: 2026.03.20 15:18:24 +05'30'