Jiban Kumar Rakshit Vs Subrata Bikash Dutta
.... ection that the sentence shall remain suspended till the next date subject to the execution of bail bond of Rs.50,000/- with one surety of the like amount by the petitioner to the satisfaction of Learned Chief Judicial Magistrate, North Tripura, Dharmanagar. But, as the petitioner in pursuance o ...
Tripura High Court- Agartala
Abdul Rashid Vs State Of Tripura
.... the accused persons appeared to be not directly involved in trading of contraband articles but, prima facie it is found that they were consuming the drugs in the house of the principal accused. Therefore, the bail application filed by the applicant on behalf of the accused persons, at this st ...
Tripura High Court- Agartala
Jhutan Nama Vs State Of Tripura
.... ppearing for the applicant has submitted that there is gross violation of the procedure in the arrest of the accused person which is a good ground for granting bail to the accused person. Another ground she has raised that the accused person has been in custody for more than 217 days and charge- ...
Tripura High Court- Agartala
Priyanka Chowdhury Vs Subham Banik
.... GMENTTAG-JUDGMENT Heard Mr. S. Lodh, learned counsel appearing for the appellant. Also heard Mr. Pujan Biswas and Ms. S. Debbarma, learned counsel appearing for the respondent. List the matter for admission on 25.04.2024. The appellant is directed to supply a copy of the memo of appe ...
Tripura High Court- Agartala
Md. Deepraj Sarkar Vs Tahima Aktar
.... Heard Mr. D.K. Das Choudhury, learned counsel appearing for the appellant. Also heard Ms. A. Debbarma, learned counsel appearing for the respondent. List the matter for admission on 25.04.2024 . The appellant is directed to supply a copy of the memo of appeal to ...
Tripura High Court- Agartala
Sampa Das Paul Vs Kalyani Paul And 2 Ors.
.... Heard Mr. D. Sarkar, learned counsel appearing for the appellant. Mr. Sarkar, learned counsel for the appellant has submitted that there is no representation on behalf of the respondents till today. List the matter on 25.04.2024 to ensure the appearance of ...
Tripura High Court- Agartala
Priyanka Chowdhury Vs Subham Banik
.... West Tripura, Agartala, in Civil Misc. 81 of 2022 arising out of T.S.(Div) No.211 of 2022. Mr. Lodh, learned counsel has submitted that the delay caused in preferring the appeal was unintentional and the reasons for the same have been explained in the instant application. Mr. Biswas, ...
Tripura High Court- Agartala
Md. Deepraj Sarkar Vs Tahima Aktar
.... urt, Udaipur, Tripura, in case No.TS(RCR) 20 of 2023. Mr. Das Choudhury, learned counsel has submitted that the delay caused in preferring the appeal was unintentional and the reasons for the same have been explained in the instant application. Ms. Debbarma, learned counsel has not ra ...
Tripura High Court- Agartala
Oriental Insurance Co. Ltd. Vs Babul Deb And Ors.
.... ant as well as Mr. A. De, learned counsel appearing for the claimant-respondents. For the reasons indicated in the accompanying affidavit appended to this present application, the prayer of the applicant-appellant for an extension of 1(one) month of time for complying with the Order of this ...
Tripura High Court- Agartala
Union Of India Vs Krishna Kumar Baishya & Ors
.... cted appeal should not be condoned as prayed for and such further order(s) or other order(s) should not be passed as this Court may seem fit and proper. Notice is made returnable within a period of 4(four) weeks. Steps to be taken within 7(seven) days. Registry to serve notice up ...
Tripura High Court- Agartala
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