Tripura High Court
Nabi Chakma On Behalf Of Accd. Alomoy ... vs The State Of Tripura on 9 August, 2019
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
BA 76/2019
Nabi Chakma on behalf of accd. Alomoy Chakma and ors.
----Petitioner(s)
Versus
The State of Tripura
----Respondent(s)
For Petitioner(s) : Mr. A. Basak, Advocate For Respondent(s) : Mr. Ratan Datta, PP HON'BLE MR. JUSTICE ARINDAM LODH Order 09/08/2019 List the matter on 20.08.2019 on which date, learned PP shall produce the case diary in connection with Raishyabari PS case no.
2019 RSB 008 under sections 341/325/302/34 of the IPC.
JUDGE Saikat