Mrs. Sangita Roy Saha On Behalf Of ... vs The State Of Tripura
2026 Latest Caselaw 1896 Tri

Tripura High Court

Mrs. Sangita Roy Saha On Behalf Of ... vs The State Of Tripura on 25 March, 2026

                                                                          HIGH COURT OF TRIPURA
                                                                              AGARTALA
                                                                               B.A. No.58 of 2026

Mrs. Sangita Roy Saha on behalf of accused Sri Rajib Saha
                                                                                                        ......... Applicant(s)
                                                                              -Versus-
The State of Tripura
                                                                                                       ........Respondent(s)

For the Applicant(s)                                                      :   Mr. Ratan Datta, Advocate.
                                                                              Mr. Ankan Tilak Paul, Advocate.
For the Respondent(s)                                                     :   Mr. Raju Datta, P.P.


                                 HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                                 ORDER

25/03/2026

Mr. Ratan Datta, learned counsel has placed on record today a referral certificate issued by the Medical Board referring only son of the petitioner Rajib Saha who according to the petitioner is a physically challenged person and his health condition is very serious requiring immediate medical attention outside the State.

Mr. Raju Datta, learned P.P. has sought for time to verify the said document.

Considered.

Let the matter be listed on 27.03.2026.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.03.25 18:51:09 +05'30'