LAWS(TRIP)-2019-5-16

PANDIT DAS Vs. STATE OF TRIPURA

Decided On May 20, 2019
Pandit Das Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) Heard Mr. Sankar Lodh, learned counsel appearing for the petitioner. Mr. A.K. Bhowmik, learned Advocate General also has appeared before this Court along with Sri Ajit Pratap Singh, Superintendent of Police, West Tripura District and Sri Manik Debnath, Officer In-charge of East Agartala Police Station.

(2.) This matter relates to non-registration of the complaint submitted by the writ petitioner before the Officer In-charge, East Agartala Police Station on 28.04.2019.

(3.) After perusal of the subject-matter of the present writ petition, this Court vide order dated 17.05.2019 passed a direction upon the Superintendent of Police, West Tripura District and Sri Manik Debnath, Officer In-charge of East Agartala Police Station to personally appear before this Court.