Tripura High Court
Rumpa Debnath (Bhowmik) On Behalf Of ... vs The State Of Tripura on 6 July, 2020
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
BA 71/2020
Rumpa Debnath (Bhowmik) on behalf of accd. Jitendra Bhowmik
----Petitioner(s)
Versus
The State of Tripura
----Respondent(s)
For Petitioner(s) : Mr. S. Lodh, Advocate For Respondent(s) : Mr. Ratan Datta, PP HON'BLE MR. JUSTICE ARINDAM LODH Order 06/07/2020 List the matter on 09.07.2020 when learned PP shall produce the case diary in connection with NCC PS case No. 2019/NCC/007 under Sections 22(b)/27A/25/29 of the NDPS Act.
JUDGE Saikat