Shri Ankuj Datta vs The State Of Tripura
2026 Latest Caselaw 2011 Tri

Tripura High Court

Shri Ankuj Datta vs The State Of Tripura on 30 March, 2026

                                           Page 1 of 1




                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                      AB No.19 of 2026

Shri Ankuj Datta
                                                                 ......Petitioner(s).
                                         Versus
The State of Tripura
                                                               ......Respondent(s).

For Petitioner (s) : Mr. Subham Majumder, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

30/03/2026

Mr. Raju Datta, learned PP will produce the CD on the next date.

List this matter on 02.04.2026.

JUDGE

MUNN bySAHA MUNNA

A SAHA Date: 2026.03.30 16:58:27 +05'30'

Dinashree