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Judgment
6 paragraphs · 166 wordsList tomorrow [13.05.2026].
Counsel for the petitioner shall produce copy of the medical report issued by the Medical Officer, Trauma Care Centre, AGMC & GBP Hospital, Agartala bearing the date 05.04.2026, and the learned Public Prosecutor shall produce the medical report dt.04.04.2026 issued by the Emergency Block, IGM Hospital, Agartala.
It is brought to our notice that the learned Chief Judicial Magistrate, West Tripura, Agartala has already collected the CCTV footage as per the Order dt.06.05.2026.
The same shall be retained by him until further order(s).
The documents in original handed over by counsel for the petitioner relating to the requisition for medical examination at the Trauma Care Centre, AGMC & GBP Hospital shall be kept in a sealed cover with the Registrar (Judicial), High Court of Tripura and shall be produced as and when this case is listed.
Registry is directed to supply copies of the documents handed over by the counsel for petitioner to the counsel for petitioner before putting them in sealed cover.