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Abdul Azad vs The State Of Tripura And Others
2026 Latest Caselaw 1789 Tri

Citation : 2026 Latest Caselaw 1789 Tri
Judgement Date : 20 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Abdul Azad vs The State Of Tripura And Others on 20 March, 2026

      2


                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                                           Crl. Petn. No.15 of 2026

      Abdul Azad
                                                                           ---- Petitioner(s)
                                                     Versus
      The State of Tripura and others
                                                                         ----Respondent(s)

For Petitioner(s) : Mr. Indrajit Chakraborty, Adv. For Respondent(s) : Mr. Bidyut Majumder, DSGI, Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

20/03/2026

Learned Counsel, Mr. Indrajit Chakraborty is present on

behalf of the petitioner.

Learned P.P., Mr. Raju Datta appears on behalf of the

State-respondents and seeks for an adjournment to file one

affidavit-in-opposition.

Learned D.S.G.I., Mr. Bidyut Majumder is present on

behalf of the respondent No.4.

Request is considered.

List the matter on 20.04.2026.



                                                                                JUDGE




MOUMITA      Digitally signed by
             MOUMITA DATTA

DATTA        Date: 2026.03.20
             05:38:31 -07'00'

Deepshikha
 

 
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