State Of Tripura Vs Sukanta Gupta

Tripura High Court 19 May 2021 Bail Application No. 19 Of 2021
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 19 Of 2021

Hon'ble Bench

S.G. Chattopadhyay, J

Advocates

Ratan Datta, N.G. Nandi

Final Decision

Disposed Of

Acts Referred

Code Of Criminal Procedure, 1973 — Section 41A, 438, 439(2)#Indian Penal Code, 1860 — Section 34, 342, 363, 364A, 382B, 506

Judgement Text

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Case Metadata
  • Coram: S.G. Chattopadhyay, J
  • Bench: Single Bench
  • Advocates: Ratan Datta, N.G. Nandi
  • Result: Disposed Of
Referenced Acts & Sections

Code Of Criminal Procedure, 1973 — Section 41A, 438, 439(2)#Indian Penal Code, 1860 — Section 34, 342, 363, 364A, 382B, 506

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