SAJAL DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original petitioner to challenge the judgment of the learned Single Judge dated 29.07.2019 rendered in W.P. (C) No.506 of 2019.

(2.) Brief facts are as under:

(3.) The learned Single Judge by the impugned Judgment dismissed the writ petition making following observations: