Madhumita Bhattacharyaa Vs State Of Tripura And 4 Ors.
.... by the Chief Secretary to find out the officers responsible for causing such illegalities and arbitrariness in the appointment of respondent no.5, Sri Gautam Kumar Shil in the post of Member, Child Welfare Committee for Sepahijala District. Mr. Bhattacharyya, learned GA has submitted that n ...
Tripura High Court- Agartala
Bani Bala Das On Behalf Of Accd. Sri Rabindra Ch. Das Vs State Of Tripura
.... earned counsel for the applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State. When the matter is taken up for hearing, Mr. Bhattacharjee, learned counsel appearing for the applicant has submitted that he wants to withdraw the instant application. Considere ...
Tripura High Court- Agartala
Tarani Kalai Vs State Of Tripura
.... ng the connected appeal against the impugned judgment and order of conviction and sentence dated 28.08.2023 and 30.08.2023 passed by learned Sessions Judge, Gomati District, Udaipur in case no.S.T. 39 of 2021. Mr. Datta, learned P.P. has raised no objection to the prayer for condonation of ...
Tripura High Court- Agartala
Manoranjan Das Vs State Of Tripura
.... ng the connected appeal against the impugned judgment and order of conviction and sentence dated 06.12.2022 and 08.12.2022 passed by learned Special Judge, South Tripura, Belonia in case no.Special 06(POCSO) of 2021. Mr. Datta, learned P.P. has raised no objection to the prayer for condonat ...
Tripura High Court- Agartala
Amit Debnath Vs State Of Tripura
.... e connected appeal against the impugned judgment and order of conviction and sentence dated 17.01.2024 passed by learned Addl. Sessions Judge, Kamalpur, Dhalai Judicial District in case no.S.T.(T-1) 33 of 2018. Mr. Ghosh, learned Addl. P.P. has raised no objection to the prayer for condonat ...
Tripura High Court- Agartala
Sukumar Paul Vs State Of Tripura And Ors.
.... as submitted that there is a delay of 30 days in preferring the connected appeal against the impugned judgment and order dated 19.12.2022 passed in WP(C) No.310 of 2022 and prayed for condonation of delay. Learned counsel for the respondents have raised no objection to the prayer for condo ...
Tripura High Court- Agartala
Tripura University And Ors. Vs Onkar Sadhan Adhikari And Anr.
.... necessary action in pursuance to the judgment dated 21.03.2024 passed in WA No.04 of 2022. Heard Mr. S. Saha, learned counsel appearing for the applicants. Also heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the respondents. Consi ...
Tripura High Court- Agartala
State Of Tripura, Represented By The Secretary To The Government Of Tripura, Home Department, Agartala Vs Mijanur Rahaman, S/O Late Sayad Ali
.... clear that to grant bail to an accused arrested for alleged commission of offence under the provisions of the NDPS Act, the Court or the Public Prosecutor must be satisfied that there is reasonable ground to believe that the accused is not guilty of committing the alleged offence. Moreso, learn ...
Tripura High Court- Agartala
Sabuj Majumder Vs Jyosmita Das
.... directions given at para 12 of this judgment shall form a part of the decree” . It is detected that the directions were given in para ‘14’ and not in para ‘12’ of the judgment and order. In view of this, following corrections are made: i. In para 14, the date ‘16.05.2024’ has ...
Tripura High Court- Agartala
Debjani Dasgupta Vs State Of Tripura
.... d she will not abscond or tamper the evidence and will also not evade the trial. On the other hand, learned Additional PP has produced the case diary and has strongly opposed the bail prayer. I have perused the case diary as produced by the learned Additional Public Prosecutor. I have ...
Tripura High Court- Agartala
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