LAWS(TRIP)-2022-2-13

ASHIKA CHAKMA Vs. STATE OF TRIPURA

Decided On February 14, 2022
Ashika Chakma Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) Heard Ms. Paramita Dhar, learned counsel for the petitioner and Mr. S.S. Dey, learned Advocate General appearing on behalf of the State.