Tripura High Court
Madhumita Debnath vs The State Of Tripura & Ors on 11 June, 2018
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
I.A. No.01 of 2018
in Crl. Petn. No.16 of 2018
Madhumita Debnath
-----Applicant (s)
Versus
The State of Tripura & Ors.
----Respondent(s)
For Applicant (s) : Mr. A. Bhattacharjee, Adv. For Respondent(s) : Mr. A. Roy Barman, Addl. P.P. HON'BLE MR JUSTICE S. TALAPATRA Order 11.06.2018 Heard Mr. A. Bhattacharjee, learned counsel appearing for the applicant as well as Mr. A. Roy, Barman, learned P.P. appearing for the State.
By means of this petition filed under Section 482 of the Cr.P.C, the applicant has urged this court to add the investigating officer, namely Mst. Mamataj Hasina in person who is posted at West Agartala Women's Police Station as the respondent No.7 in connected Crl. Petn. No.16 of 2018.
Having regard to the averments, the investigating officer is added as the party in person and as such, the Registry is directed to add Mst. Mamataj Hasina, Sub Inspector, West Agartala Women's P.S., Post Office Chowmuhani, Agartala, West Tripura as the respondent No.7 in Crl. Petn. No.16 of 2018.
In terms of the above, this petition stands allowed.
JUDGE Sujay