Sanjay Karol - (1.)Mr. Choudhury, learned P.P. appearing for the State-respondent prays for four weeks time to file an affidavit in terms of order dtd. 29/1/2019.
(2.)Having heard the parties, this Court has also perused the records.
(3.)The Court is of the considered view that the affidavit positively be filed within a period of two weeks, failing which, the concerned Secretary shall personally remain present in the Court. The Director General of Police, Tripura has already collected the information which was supplied to the Court in sealed covered on the last date of hearing. As such, ground work stands completed and only the collected information needs to be collated and affidavit filed.