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Judgment
5 paragraphs · 147 wordsW. Diengdoh, J
Mr. H.R. Nath, learned counsel for the petitioner has submitted that this application has been filed for grant of bail on behalf of the accused, Shri Kobas Kharkongor who is involved in Mawngap P.S. Case No. 14 (04) 2025 under Section 5(m)(n)/6 of the POCSO Act read with Section 75(2) BNS Act. However, the learned counsel has submitted that at this point of time since the complainant has been made a party, it is prayed that notice may be allowed to be issued upon the said respondent.
Ms. N.G. Shylla, learned Sr. GA has accepted notice on behalf of the respondent Nos. 1-3.
On notice to be issued, the prosecution is directed to direct the IO to cause issuance of the said notice and for a report to be filed before this Court on the next date fixed.
List this matter after 2(two) weeks.