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Judgment
5 paragraphs · 151 wordsW. Diengdoh, J
Heard Mr. H.R. Nath, learned counsel for the petitioner. Also heard Ms. N.G. Shylla, learned Sr. GA for the State respondent Nos. 1-3 and Ms. R. Dutta, learned Legal Aid Counsel for the respondent No. 4/complainant.
In course of hearing, this Court is made to understand that the charge sheet has already been filed in this case on 16.05.2025. However, Mr. H.R. Nath, learned counsel for the petitioner has submitted that his client has not received copy of the same or even if received, such knowledge was not intimated to the learned counsel.
So as not to take the petitioner by surprise if evidence or materials recorded in the charge sheet is to be taken into account, this Court would allow the petitioner to go through the charge sheet and present his defence on the next date.
As agreed to by the parties, list this matter on 30.06.2025.