Smt Uma Das Dey On Behalf Of Accused Sri ... vs The State Of Tripura
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Tripura High Court

Smt Uma Das Dey On Behalf Of Accused Sri ... vs The State Of Tripura on 30 March, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                     B.A. No.57 of 2026

Smt Uma Das Dey on behalf of accused Sri Partha Dey
                                                                     ......Applicant(s)
                                       Versus
The State of Tripura
                                                                   ......Respondent(s)

For Applicant(s) : Mr. Sankar Lodh, Advocate.

Mr. Krishnendu Debnath, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

30/03/2026

During hearing Mr. Sankar Lodh, learned counsel has sought for an adjournment.

Considered.

List this matter tomorrow i.e. on 31.03.2026.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 17:03:02 +05'30' Date: 2026.03.30

Dinashree