RAVINDRA PRATAP SINGH Vs. STATE OF TRIPURA
LAWS(TRIP)-2022-10-6
HIGH COURT TRIPURA
Decided on October 11,2022

RAVINDRA PRATAP SINGH Appellant
VERSUS
STATE OF TRIPURA Respondents

JUDGEMENT

ARINDAM LODH,J. - (1.)Heard Mr. A. Acharjee, learned counsel appearing for the petitioner.
(2.)Also heard Mr. Ratan Datta, learned PP assisted by Mr. S. Ghosh, learned Additional PP appearing for the Respondents no. 1 and 3.
(3.)This is a criminal petition filed by the petitioner under sec. 482 Cr.P.C. for quashing the FIR no. 36 of 2022 dtd. 30/3/2022 lodged in the New Capital Complex Police Station.
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