Tripura High Court
The State Of Mizoram vs Bimal Chakma And Others ... on 14 May, 2020
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
BA 46/2020
The State of Mizoram ----Petitioner(s)
Versus
Bimal Chakma and others ----Respondent(s)
For Petitioner(s) : Mr. S. Lodh, Advocate For Respondent(s) : None HON'BLE MR. JUSTICE ARINDAM LODH Order 14/05/2020 Heard Mr. S. Lodh, learned counsel appearing for the petitioner.
Issue notice calling upon the respondents to show cause as to why the order dated 20.04.2020 passed by the learned SDJM, Kanchanpur, North Tripura granting bail to the respondents in connection with West Phaileng PS case no. 06 of 2020 under Sections 186/326/353/332/34 of the IPC shall not be cancelled 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 29.06.2020. The petitioner shall take steps for service of notice upon the respondents within 3(three) days by registered post with AD.
JUDGE Saikat