Tripura High Court
Abdul Khalek vs The State Of Tripura on 9 June, 2020
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
Crl. Petn. 16/2020
Abdul Khalek
----Petitioner(s)
Versus
The State of Tripura
----Respondent(s)
For Petitioner(s) : Mr. Raju Datta, Advocate For Respondent(s) : Mr. S. Debnath, Addl. PP HON'BLE MR. JUSTICE ARINDAM LODH Order 09/06/2020 Heard Mr. Raju Datta, learned counsel appearing for the petitioner. Issue notice calling upon the respondents to show cause as to why the instant criminal petition shall not be admitted, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.
Notice is made returnable on 17.06.2020. Since Mr. S. Debnath, learned Additional PP appears and accepts notice on behalf of the respondent, no formal notice is called for.
Meanwhile, Mr. Debnath, learned Additional PP is requested to get the information through the Investigating Officer about the status of the house inmates and relatives of the petitioner.
JUDGE Saikat