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Judgment
5 paragraphs · 114 wordsW. Diengdoh, J
When this matter was called up, Mr. S.A. Sheikh, learned counsel for the petitioner has submitted that the complainant has received the notice and the IO has already filed his compliance report as has been indicated in the previous order of this Court dated 02.02.2026.
However, complainant is not represented today, for end of justice, the complainant may be allowed to appear on the next date, submits the learned counsel.
Mr. H. Kharmih, learned Addl, PP has also submitted that he will make an effort to ensure that the complainant is duly represented on the next date fixed.
As prayed for, list this matter for further hearing on 17th February, 2026.