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Judgment
6 paragraphs · 100 wordsA. Muhamed Mustaque, CJ
Heard on I.A. No.01 of 2026, an application for impleadment of the de facto complainant filed by the Petitioner, and the same is allowed.
Issue notice to the de facto complainant who is being impleaded vide I.A. No.01 of 2026. Requisites be filed.
Notice shall be served through the Investigating Officer (I.O.) of the Sadar Police Station, Gangtok.
Registry shall follow the directions passed by this Court in the order dated 07.05.2026 while publishing the proceedings of the Court.
The interim order passed on 07.05.2026, will continue till further orders. Stand over to 18th May, 2026.