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Judgment
4 paragraphs · 97 wordsRevati Mohite Dere, CJ
Having heard learned counsel for the respective parties, in the meantime, till the next date, investigation to continue, however, no report shall be filed without the leave of this Court.
Needless to state that, if an application is made by the petitioners, the same to be acknowledged by the concerned police station and dealt with appropriately in accordance with law. Needless to also state, that the respondent/complainant is at liberty to file affidavit-in-reply, if he so desires, in the Registry before the next date.
Stand over to 19th May, 2026.