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Judgment
5 paragraphs · 52 wordsA. Muhamed Mustaque, CJ
Petitioner shall take steps to implead the de facto complainant.
Registry shall mask her details. Her name and other details shall not appear in the cause-list or proceedings.
In the meanwhile, the Petitioner shall not be arrested. Public Prosecutor to take instructions.
Stand over to 12th May, 2026.
