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Judgment
4 paragraphs · 91 wordsW. Diengdoh, J
Mr. R. Gurung, learned GA on behalf of the State respondent has submitted that he has not been able to get specific instructions from the Investigating Officer as far as the status of the charge sheet is concerned. It is prayed that some accommodation may be granted in this regard and the relevant report will be furnished on the next date.
Mr. A. Paramanik, learned counsel for the petitioner has no objection to the prayer made.
Accordingly, as prayed for, list this matter for further hearing on 02.12.2025.