Sri Dhiman Debbarma vs The State Of Tripura
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Tripura High Court

Sri Dhiman Debbarma vs The State Of Tripura on 25 March, 2026

                                                    HIGH COURT OF TRIPURA

                                                             AGARTALA


                                                        BA 56 OF 2026

       Sri Dhiman Debbarma
       on behalf of accused Sri Suhit Debbarma
                                                                                 --- Applicant/Petitioner.
                                                              Versus

       The State of Tripura
                                                                                       --- Respondent.


       For the Applicant/Petitioner :                         Mr. Sankar Lodh, Advocate.

       For the Respondent                                :    Mr. Raju Datta, P.P.


                               HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                             ORDER

25.03.2026

List the matter tomorrow (26.03.2026) as a first item in the hearing list.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2026.03.26 10:27:10 +05'30'

sanjay

Sanjay