LAWS(TRIP)-2019-12-67

JAYANTA CHAKRABORTY Vs. STATE OF TRIPRUA

Decided On December 06, 2019
JAYANTA CHAKRABORTY Appellant
V/S
State Of Triprua Respondents

JUDGEMENT

(1.) Heard Mr. Samarjit Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. D. Sharma, learned Addl. G.A., appearing for the State-respondents.

(2.) Mr. Bhattacharjee, learned counsel has submitted a judgment passed by this Court in case No WP(C) 434 of 2011 titled as Sri Nabarun Das Gupta and 2 ors. v. State of Tripura and ors., and the said judgment being challenged in W.A.75 of 2016 was upheld by the Division Bench of this Court.

(3.) Mr. Bhattacharjee, learned counsel appearing for the petitioner has submitted that the instant case is squarely covered by the judgment of this Court in WP(C) No.434 of 2011.