TAPAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioners have prayed for the following reliefs:

(2.) We notice that the allegations and the counter allegations made by the parties i.e. two groups, are serious in nature and even though the incident took place in the month of July, 2019, thus far, no serious steps have been taken in taking the matter to its logical end.

(3.) Petitioners allege that the investigation carried out is merely an eye wash, with the sole object of protecting certain Section of the accused persons.