LAWS(TRIP)-2024-10-14

RANJANA DATTA Vs. STATE OF TRIPURA

Decided On October 18, 2024
Ranjana Datta Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) Learned counsel Mr. S. Bhattacharjee along with Mr. D. Paul, Learned counsel is present for the petitioner.

(2.) Mr. Kohinoor N Bhattacharya, Learned G.A. is present for the respondents No.1-4 and Mr. B. N. Majumder, Learned Senior Counsel assisted by Mr. R. Saha, Learned counsel is present for the respondents No.5 and 6.

(3.) Heard both the sides at length.