The State Of Tripura vs Sri Nibodh Tanti & 4 Ors. ...
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Tripura High Court

The State Of Tripura vs Sri Nibodh Tanti & 4 Ors. ... on 31 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                     HIGH COURT OF TRIPURA
                           AGARTALA
                             Crl. A. 5/2026
 The State of Tripura                                          ----Appellant(s)
                             Versus
 Sri Nibodh Tanti & 4 ors.                                     ----Respondent(s)

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

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA Order

31/03/2026

Heard learned counsel appearing for the parties.

Admit

Issue Notice upon the respondents.

Call for the LCRs.

Steps be taken within 7(seven) days from today.

Since Mr. Ratan Datta, learned counsel appears and accepts notice on behalf

of all the respondents, issuance of formal notice is waived.

List matter for hearing after preparation of the paper book.

S.DATTA PURKAYASTHA,J                      DR.T. AMARNATH GOUD,J






 SAIKAT KAR                      SAIKAT KAR
                                 Date: 2026.03.31
                                 18:05:27 -04'00'