STATE OF TRIPURA Vs. BIPLAB DEBGUPTA

JUDGEMENT

(1.) In the original writ petition, the petitioner has prayed for the following reliefs:

(2.) Vide the impugned judgment dtd. 11/7/2014 passed in WP(C) No.111 of 2006 titled as Sri Biplab Debgupta v. The State of Tripura and Ors., the learned Single Judge has partly allowed the petition by issuing the following directions:

(3.) The State has preferred the appeal assailing the same.