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Judgment
4 paragraphs · 114 words1 Mr. Shailendra Kumar Tiwari, the learned Special Public Prosecutor appearing on behalf of the respondent State sought leave to file objection affidavit which was to be filed as per the direction passed by this Court on 10.5.2023. It has been submitted that the copy of the objection affidavit has been supplied to the learned counsel appearing on behalf of the appellant.
Considering the same, let the aforesaid objection affidavit be taken on record.
Learned counsel appearing for the appellant has submitted that since she has not gone through the contents of the aforesaid affidavit, hence, she has prayed for adjournment.
Considering the same, let this case be posted for tomorrow.