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Md. Enamul Haque On Behalf Of Peyara ... vs The State Of Tripura
2026 Latest Caselaw 1931 Tri

Citation : 2026 Latest Caselaw 1931 Tri
Judgement Date : 26 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Md. Enamul Haque On Behalf Of Peyara ... vs The State Of Tripura on 26 March, 2026

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                             HIGH COURT OF TRIPURA
                                   AGARTALA

                                   B.A. No.64 of 2026

Md. Enamul Haque on behalf of Peyara Khatun and another
                                                                   ......Applicant(s)
                                     Versus
The State of Tripura
                                                             ......Respondent(s)

For Applicant(s) : Mr. Bhaskar Deb, Advocate.

Mr. Victor Ghosh, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

26/03/2026

Call for the LC record.

Learned PP will produce the CD on the next date.

List this matter on 01.04.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH Date: 2026.03.26 15:29:01 +05'30'

Dinashree

 
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