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LAWS(TRIP)-2023-6-2
TAPASH DATTA Vs. STATE OF TRIPURA
Decided On June 03, 2023
Tapash Datta
Appellant
V/S
STATE OF TRIPURA
Respondents
JUDGEMENT
(1.) Crl.Rev.P. No.33/2023:
(2.) Heard learned counsel for the respective parties.
(3.) Admit.
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