Tripura High Court
Subrata Sinha vs The State Of Tripura & Anr on 8 April, 2019
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
WP (C) No. 532 of 2019
Subrata Sinha
----Petitioner(s)
Versus
The State of Tripura & Anr.
----Respondent(s)
For Petitioner(s) : Ms. S Chisim, Adv. For Respondent(s) : Mr. D Sarma, Addl. GA.
HON'BLE THE JUSTICE MR. S. TALAPATRA Order 08/04/2019 Heard Ms. S Chisim, learned counsel appearing for the petitioner.
Issue notice.
The notice is made returnable on 13.05.2019. Ms. Chisim, learned counsel has submitted that the case of the petitioner is well covered by a previous judgment dated 26.04.2017 delivered in WP(C) No.255/2014 titled as Manoranjan Naha vs. State of Tripura.
Be that as it may, since, Mr. Sarma, learned Addl. GA appears and waives notice for the respondents, no formal notice is called for.
JUDGE satabdi