Tapasi Roy Vs Prasenjit Roy And Ors

Tripura High Court- Agartala 22 Jan 2024 Bail Application 3 Of 2024 (2024) 01 TP CK 0022
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application 3 Of 2024

Hon'ble Bench

Arindam Lodh, J

Advocates

P. Sen, Raju Datta

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 120B, 323, 341, 382B, 395, 506

Judgement Text

Translate:
Uttarakhand HC
Kalpana & Another Vs State Of Uttarakhand & Others
7 Nov 2025
Uttarakhand HC
Anjali Masih & Another Vs State Of Uttarakhand & Others
7 Nov 2025
From The Blog
Quick Checklist: Start a Company in the USA from India
Nov
09
2025

Court News

Quick Checklist: Start a Company in the USA from India
Read More
Supreme Court: Release Deed Ends Coparcener Rights in Joint Family Property; Unregistered Settlements Valid to Show Severance
Nov
09
2025

Court News

Supreme Court: Release Deed Ends Coparcener Rights in Joint Family Property; Unregistered Settlements Valid to Show Severance
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 01 TP CK 0022
  • Coram: Arindam Lodh, J
  • Bench: Single Bench
  • Advocates: P. Sen, Raju Datta
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 120B, 323, 341, 382B, 395, 506
Stay Updated

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