Smt. Uma Das Dey vs The State Of Tripura
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Tripura High Court

Smt. Uma Das Dey vs The State Of Tripura on 25 March, 2026

                                                 HIGH COURT OF TRIPURA

                                                          AGARTALA


                                                     BA 57 OF 2026

    Smt. Uma Das Dey
    on behalf of accused Sri Partha Dey
                                                                              --- 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

Learned counsel, Mr. Sankar Lodh appearing for the applicant has sought for an adjournment.

Prayer is allowed.

List the matter on 30.03.2026.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2026.03.26 10:26:37 +05'30'

sanjay