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Judgment
4 paragraphs · 110 wordsMeenakshi Madan Rai, J
Mr. S. K. Chettri, Learned Additional Public Prosecutor for the State-Respondent verbally seeks time to take steps for filing a Petition for enhancement of Sentence. It is submitted that he has already sent necessary correspondence to the Police Department who are yet instruct him in the matter.
Considering, that a month has elapsed since the last Order of this Court, we grant the prayer for time to the State-Respondent, subject to payment of costs of ₹ 5,000/- (Rupees five thousand) only, to be paid by State-Respondent to the Sikkim State Legal Services Authority for utilisation in the ‘One Stop Centre’, at Lumsey, Gangtok.
List on 31-05-2023.