Smt. Sanjida Aktar vs The State Of Tripura
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Tripura High Court

Smt. Sanjida Aktar vs The State Of Tripura on 31 March, 2026

                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA

                                                        BA No.68 of 2026


  Smt. Sanjida Aktar
                                                                                       ....Applicant(s)
  on behalf of
  Shri Idrish Mia and Ors.
                                                                           ......... Accused Person(s)


                                                              Versus

  The State of Tripura.
                                                                                     ....Respondent(s)

For Applicant(s) : Mr. Jishan Sahed, Advocate.

Ms. Adwitiya Chakrabarty, Advocate.

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

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

31.03.2026

Call for the Trial Court record.

Ld. PP, Mr. Raju Datta represents the State.

He will produce the CD on the next date.

List the matter on 06.04.2026

JUDGE

Saikat Sarma RUDRADEEP RUDRADEEP

BANERJEE

BANERJEE +05'30' Date: 2026.03.31 17:03:37