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Judgment
4 paragraphs · 131 wordsW. Diengdoh, J
Heard Mr. P. Ghosh, learned counsel for the petitioner also heard Mrs. N.G. Shylla, learned Senior GA and Mr. A. Medok, learned Legal Aid Counsel for the State respondent No.2/ and complainant respectively.
In course of hearing, learned counsel for the petitioner has submitted that the stage of the case before the Trial Court is for recording of evidence, in which the evidence of the survivor has been recorded on 27th October, 2025. However, copy of the same is not before this Court. This Court is desirous of perusing the contents of the said deposition of the survivor. Accordingly, either of the parties are requested to produce the copy of the said deposition on the next date fixed.
List this matter for further hearing tomorrow (04. 11. 2025).