Dilip Shil On Behalf Of Accused Sri Sourav Shil Vs State Of Tripura

Tripura High Court- Agartala 19 Jan 2022 Bail Application No. 01 Of 2022 (2022) 01 TP CK 0008
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 01 Of 2022

Hon'ble Bench

S.G. Chattopadhyay, J

Advocates

S. Sarkar, P. Chakraborty, R. Datta

Final Decision

Dismissed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 439
  • Indian Penal Code, 1860 - Section 376(3), 305, 506
  • Protection Of Children From Sexual Offences Act, 2012 - Section 4

Judgement Text

Translate:
Orissa HC
Kanchan Ram Vs State Of Odisha & Ors
29 Oct 2025
Orissa HC
Urmila Pradhan Vs State Of Odisha & Ors
29 Oct 2025
From The Blog
Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Nov
07
2025

Court News

Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Read More
Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Nov
07
2025

Court News

Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 01 TP CK 0008
  • Coram: S.G. Chattopadhyay, J
  • Bench: Single Bench
  • Advocates: S. Sarkar, P. Chakraborty, R. Datta
  • Result: Dismissed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 439
  • Indian Penal Code, 1860 - Section 376(3), 305, 506
  • Protection Of Children From Sexual Offences Act, 2012 - Section 4
Stay Updated

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