Unknown vs For The
2026 Latest Caselaw 1853 Tri

Citation : 2026 Latest Caselaw 1853 Tri
Judgement Date : 24 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Unknown vs For The on 24 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                                               HIGH COURT OF TRIPURA
                                                                     AGARTALA
                                                                 CRL.A(J) NO.54 OF 2024

                                            HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                          HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                             Present:
                             For the Appellant(s)                       : Mr. R. Datta, Advocate.
                                                                          Ms. H. Das, Advocate.
                                                                          Mr. S. Debnath, Advocate.
                                                                          Mr. P. Debbarma, Advocate.

                             For the Respondent(s)                      : Mr. R. Datta, P.P.

Mr. R. Saha, Addl. P.P.

24.03.2026 Order

Heard.

It is seen from the record that number of adjournments have been obtained on behalf of Mr. R. Datta, learned counsel for the appellant to get prepared with the case. Since it is a criminal appeal jail matter and the accused convict is imprisoned, it is not proper for going on with the adjournments to accommodate the Advocate.

As such, list the matter on 25.03.2026(tomorrow).

S. DATTA PURKAYASTHA, J DR. T. AMARNATH GOUD, J

suhanjit

RAJKUMAR SUHANJIT Digitally signed by RAJKUMAR SUHANJIT SINGHA SINGHA Date: 2026.03.24 17:03:06 +05'30'