GOPAL CHANDRA ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Purusuttam Roy Barman, learned senior counsel assisted by Mr. Samarjit Bhattacharjee, counsel appearing for the appellant and Mr. S.M. Chakraborti, learned Advocate General assisted by Ms. Pinki Chakraborty, counsel, as well as Mr. Raju Datta, Public Prosecutor appearing for the respondents-State.

(2.) This Writ Appeal is preferred against the judgment dt. 13/9/2023 of the learned Single Judge in WP(C) No.645 of 2020. The background facts:

(3.) The appellant is a former Member of the Legislative Assembly who also served as a President of Indian National Congress Political Party, Tripura Pradesh Committee and who had been a leader of the Congress Legislature Party.