Md. Ashad Ali On Behalf Of Accused In Custody Md. Mohidul Islam Vs State Of Tripura
.... ted default bail due to non-furnishing of charge-sheet before completion of 180 days. The accused had been arrested for allegedly committing serious offence under NDPS Act. The Investigating officer must have to be vigilant and should act with enough diligence expected from an Investigating Offi ...
Tripura High Court- Agartala
National Insurance Co. Ltd. Vs Mata Rani Tripura & Ors.
.... s preferred an appeal challenging the judgment and award dated 14.07.2023 passed by Learned Member, MAC Tribunal, Unakoti District, Kailashahar in connection with case No.Civil Misc(Review) No.8 of 2022 and along with the appeal, there is another application for condoning the delay of 142 days f ...
Tripura High Court- Agartala
Bhanu Lodh Vs Tripura Jute Mills Limited And Ors.
.... rom him. Today, the matter has been listed since it was kept as part-heard on 11.07.2024 with the expectation that it could be disposed of today, but knowing fully well that the case will be listed today, neither the appellant nor any of his representatives has appeared before this Court to seek ...
Tripura High Court- Agartala
Angita Dey On Behalf Of Tanmoy Dey (Accused) Vs State Of Tripura
.... y visited so many places and even the complainant herself accompanied him to a hotel at Ushabazar, Agartala. It is also stated that the victim has visited a tourist place at ‘Narikel Kunja’, Dhalai Tripura. The documents enclosed with the application show that after the incident on 24.04.2024 wh ...
Tripura High Court- Agartala
Dibakar Das & 9 Ors. Vs State Of Tripura & 5 Ors.
.... lling upon the respondents to show cause as to why a Rule should not be issued as prayed for; and why such further or other orders should not be passed as to this court may deem fit and proper. Notice is made returnable within 6(six) weeks. Since Mr. Debbarma, learned Addl. G.A. appear ...
Tripura High Court- Agartala
Prasanta Rout On Behalf Of Accused Sri Jayanta Rout Vs State Of Tripura
.... who raped her. From her statement recorded under Section 161 Cr.P.C., it also comes to light that the victim girl has categorically stated that the accused had raped her. In her statement recorded under Section 164(5) Cr.P.C., the victim girl has clearly stated that she could not say how many ti ...
Tripura High Court- Agartala
Rafik Miah And Another Vs State Of Tripura
.... der Sections 20(b)(ii)(c)/25/29 of the NDPS Act. Learned PP has submitted the case diary. From the case diary it is revealed that the applicants were packing cannabis in a rubber garden and the police on receipt of information from secret source arrived at the spot and tried to arrest ...
Tripura High Court- Agartala
Nasir Uddin Vs State Of Tripura
.... at from CC TV footage it is revealed that the vehicle was moving very slowly and the deceased was driving his motorcycle rashly and negligently and virtually the motorcycle dashed the vehicle. On the other hand, Mr. Datta, learned PP has produced the case diary and has submitted that the re ...
Tripura High Court- Agartala
Md. Ashad Ali On Behalf Of Accused In Custody Md. Mohidul Islam Vs State Of Tripura
.... Arindam Lodh, J Mr. Sarkar, learned senior counsel appearing for the applicant has sought for an adjournment to file an affidavit enclosing some documents relevant to the case. Prayer stands allowed. List the matter on 22.07.2024 . In the meantime, the applicant may file n ...
Tripura High Court- Agartala
Purna Chandra Debnath & Anr. Vs Matilal Sinha & Ors.
.... S. Datta Purkayastha, J Heard Mr. K. Deb, learned counsel for the appellants. Also heard Mr. S.M. Chakraborty, learned senior counsel for the respondents. Both sides have prayed for an adjournment for further hearing. Accordingly, list the matter on ...
Tripura High Court- Agartala
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