DARSHAN CHAKMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. H. Debnath, learned counsel appearing for the petitioners. Heard Mr. Ratan Datta, learned Public Prosecutor representing the State respondents.

(2.) The matter was last heard on 2/7/2021 when interim protection was granted to the accused petitioners by order dtd. 2/7/2021 which is as under:

(3.) In view of the materials available in the case diary and the submissions of the counsel representing the parties, the interim protection already granted to the accused petitioners is extended till 18/8/2021. However, the accused petitioners will appear before the Investigating Officer at the concerned police station until further order once in a week instead of twice in a week.