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Judgment
8 paragraphs · 149 wordsW. Diengdoh, J
Heard Mr. P. Yobin, learned counsel for the petitioner who has submitted that this is an application for grant of bail on behalf of the petitioner, who has been arrested in connection with Mawryngkneng PS Case No. 1(01)2026.
However, the learned counsel has submitted that the complainant has also been made party respondent herein, as such, it is prayed that notice may be issued upon the said respondent, through the IO.
It is also prayed, that the respondent No. 2/survivor may be struck off from these proceedings.
Mr. N.D. Chullai, learned AAG along with Mr. A.H. Kharwanlang, learned Addl. Sr. GA has accepted notice on behalf of the said respondent No. 1.
On prayer made, the petitioner is directed to take steps.
Accordingly, the IO is also directed to file the said compliance report within the next date fixed.
List this matter on 18th June, 2026.