Smt. Gauri Saha On Behalf Of Accused ... vs The State Of Tripura
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Tripura High Court

Smt. Gauri Saha On Behalf Of Accused ... vs The State Of Tripura on 30 March, 2026

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                                           HIGH COURT OF TRIPURA
                                                 AGARTALA
                                                  B.A. No.63 of 2026

      Smt. Gauri Saha on behalf of accused Dipak Chandra Saha and
      another
                                                                              ---- Applicant(s)
                                                        Versus
      The State of Tripura
                                                                             ----Respondent(s)

For Applicant(s) : Mr. Ratan Datta, Adv, Mr. Ankan Tilak Paul, Adv.

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

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

30/03/2026

This bail application under Section 483 of BNSS is filed

for releasing the accused persons-in-custody on bail in connection

with 2025/NCC/032 corresponding to ST(T-1)/96/2025, now

pending before the Court of Additional Sessions Judge, Court

No.2, West Tripura, Agartala.

Heard Learned Counsel, Mr. Ratan Datta appearing on

behalf of the applicants and also, heard Learned P.P., Mr. Raju

Datta appearing on behalf of the State-respondent.

Call for the record from the Learned Trial Court.

Learned P.P. be asked to produce the Case Diary on the

next date.

List the matter on 08.04.2026.

                                                                                   JUDGE



MOUMITA      Digitally signed by
             MOUMITA DATTA

DATTA        Date: 2026.03.31
             00:23:58 -07'00'

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