Mridul Dey Vs State Of Tripura

Tripura High Court 3 Jan 2020 Criminal Appeal No. 50 Of 2019 (2020) 01 TP CK 0011
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 50 Of 2019

Hon'ble Bench

Akil Kureshi, CJ

Advocates

P. Roy Barman, Samarjit Bhattacharjee, Kawsik Nath, Ratan Datta

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 90, 375, 376, 415, 417, 506

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2020) 01 TP CK 0011
  • Coram: Akil Kureshi, CJ
  • Bench: Single Bench
  • Advocates: P. Roy Barman, Samarjit Bhattacharjee, Kawsik Nath, Ratan Datta
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 90, 375, 376, 415, 417, 506
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.