Smt. Munna Devi vs The State Of Tripura
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Tripura High Court

Smt. Munna Devi vs The State Of Tripura on 25 March, 2026

                                       HIGH COURT OF TRIPURA
                                             AGARTALA

                                             BA No.60 of 2026


Smt. Munna Devi
                                                                             ....Applicant(s)
On behalf of
Shri Dilip Kumar Singh
                                                                       ......Accused Person
                                                   Versus

The State of Tripura.
                                                                           ....Respondent(s)

For Petitioner(s) : Mr. Anajan Kanti Pal, Advocate.

For Respondent(s) : Mr.Raju Datta, PP.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

25.03.2026

Ld. PP Mr. Raju Datta appears for the state.

He will produce the CD on the next date.

Considered.

Call for the Trial Court Record.

List the matter on 06.04.2026.

JUDGE

MUNNA Digitally MUNNA SAHA signed by

SAHA Date: 2026.03.25 18:55:23 +05'30'

Saikat Sarma