Saddak Miah @ Sadek Miah Vs State Of Tripura

Tripura High Court 17 Nov 2020 Criminal Revision Petition No. 41 Of 2018 (2020) 11 TP CK 0008
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision Petition No. 41 Of 2018

Hon'ble Bench

S.G. Chattopadhyay, J

Advocates

S.Lodh, S.Debnath

Final Decision

Disposed Of

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 281, 313, 397, 401
  • Indian Penal Code, 1860 - Section 279, 304, 304(A), 337, 338, 379

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
Supreme Court Declares: Anticipatory Bail Is Exceptional, Not the Rule
Feb
01
2026

Court News

Supreme Court Declares: Anticipatory Bail Is Exceptional, Not the Rule
Read More
Delhi High Court Rules: Undated Cheques Hold Legal Value in Loan Recovery Cases
Feb
01
2026

Court News

Delhi High Court Rules: Undated Cheques Hold Legal Value in Loan Recovery Cases
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2020) 11 TP CK 0008
  • Coram: S.G. Chattopadhyay, J
  • Bench: Single Bench
  • Advocates: S.Lodh, S.Debnath
  • Result: Disposed Of
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 281, 313, 397, 401
  • Indian Penal Code, 1860 - Section 279, 304, 304(A), 337, 338, 379
Stay Updated

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