Tripura High Court
The State Of Tripura vs Sri Manik Lal Das on 19 September, 2023
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
BA 29 of 2023
The State of Tripura
...... Applicant
Versus
Sri Manik Lal Das
....Respondent(s)
For the Applicant(s) : Mr. Ratan Datta, P.P. Mr. S. Debnath, Addl. P.P. For the Respondent(s) : None HON'BLE MR. JUSTICE ARINDAM LODH Order 19/09/2023 This is a bail application filed under section 439(2) read with Section 482 of Cr.P.C., for cancellation of bail against the order dated 06.06.2023 and 23.08.2023 passed by the Sessions Judge, South Tripura, Belonia in connection with Belonia P.S. Case No.2023 BLN 036 under Sections 448/452/325/307/384/354/120B/506 of IPC.
Issue notice to the accused-respondent. Notice is made returnable within 3(three) weeks. The applicant shall take steps for causing service of notice upon the respondent by speed post within 3(three) days.
List the matter on 10.10.2023.
SAIKA Digitally signed by SAIKAT KAR JUDGE T KAR Date: 2023.09.19 16:20:49 +05'30' Rohit