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Judgment
5 paragraphs · 125 wordsBhaskar Raj Pradhan, J
Having heard the learned counsel for the petitioners, issue notice upon the respondents in Crl. M.C. No.01 of 2025 as well as in I.A. No. 01 of 2025.
Mr. M.N. Dhungel, learned counsel seeks to appear on behalf of respondent nos. 1 and 2. He undertakes to file his Vakalatnama during the course of the day. Permitted. The learned Additional Public Prosecutor for the respondent no.3 accepts notice and waives formal notice thereof. All the petitioners are personally present before this Court today.
Having heard the learned counsel for the parties, this Court is of the considered view that the connected proceeding before the Trial Court should not proceed further. It is accordingly stayed.
List on 02.05.2025.