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Judgment
5 paragraphs · 117 wordsW. Diengdoh, J
Heard Mr. S.A. Sheikh, learned counsel for the petitioner.
Also heard Mr. H. Kharmih, learned Addl. PP for the State respondent, who has submitted that he has reliably learnt from the Investigating Officer that the complainant is not willing to contest this case, even to the extent of engagement of a Legal Aid Counsel on her behalf. As such, he prays that he may be allowed to file a status report in this regard. Prayer is allowed.
However, the Investigating Officer will also file copy of the deposition of the survivor and the complainant who, this Court have been informed has since deposed as prosecution witness in the case.
List this matter on 06.03.2026.