Md. Deepraj Sarkar Vs Tahima Aktar

Tripura High Court- Agartala 28 Mar 2024 First Appeal 03 Of 2024 (2024) 03 TP CK 0026
Bench: Division Bench

Judgement Snapshot

Case Number

First Appeal 03 Of 2024

Hon'ble Bench

Arindam Lodh, J; S.D. Purkayastha, J

Advocates

D.K. Das Choudhury, A. Debbarma

Judgement Text

Translate:

Heard Mr. D.K. Das Choudhury, learned counsel appearing for the appellant. Also heard Ms. A. Debbarma, learned counsel appearing for the respondent.

List the matter for admission on 25.04.2024. The appellant is directed to supply a copy of the memo of appeal to the respondent.

From The Blog
Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Dec
15
2025

Court News

Delhi High Court Grants Default Bail: Extension of NDPS Investigation Without Notice Violates Article 21
Read More
Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Dec
15
2025

Court News

Madras High Court: Honour Killing Still Plagues Society, Bail Must Be Rare in Grave Offences
Read More