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Judgment
W. Diengdoh, J
Heard Mr. S. Pandit, learned counsel for the petitioner, who has submitted that this is the second bail application before this Court preferred by the petitioner/accused herein. The learned counsel has specifically contended that the petitioner/accused is innocent and is not at all involved as far as the alleged offence is concerned, and the progress of the trial has been inordinately delayed, inasmuch as, the charge sheet was filed on 20.11.2023, and till date, the charges have not yet been framed. On these grounds, the learned counsel prays that the petitioner/accused may be allowed to be enlarged on bail.
Dr. N. Mozika, learned DSGI assisted by Ms. M. Myrchiang, learned counsel for the respondent/Union of India prays that he may be given some time to seek specific instructions as far as the progress of the case is concerned. On prayer made, the same is allowed.
As agreed to by the parties, list this matter on 24.02.2025 for hearing.