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Judgment
7 paragraphs · 236 wordsW. Diengdoh, J
Mr. H. Abraham, learned GA on behalf of the State respondent has produced the report filed by the Investigating Officer, wherein, the relevant portion indicates that the complainant was duly informed that she is at liberty to engage a private counsel or to avail the services of legal aid to represent her in this case. However, the complainant has not yet conveyed her final decision in this regard.
It is also the submission of the learned GA that, in the meantime, the preliminary charge sheet has since been filed.
Mr. K.Ch. Gautam, learned counsel for the petitioner has submitted that, many opportunities have been given to the complainant to appear, but she has failed to do so, though, he has not made any objection to the prayer of the learned GA as far as the attendance of the complainant is concerned. He submits that one more opportunity may be given to the complainant to appear before this Court.
This Court on consideration of the submission made, hereby, firstly directs the State respondent to file copy of the said preliminary charge sheet, secondly, since the complainant is made aware of the fact of this matter, if she fails to appear on the next date, matter will be heard in her absence.
Accordingly, as prayed for, list this matter on 17.03.2026.
In the meantime, the interim order passed will remain in force until further orders.