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Judgment
W. Diengdoh, J
At the outset, Mr. K. Paul, learned Sr. counsel assisted by Mr. S. Chanda, learned counsel for the petitioner has submitted that, through inadvertence, the complainant, who had lodged the FIR, setting the investigation into motion has been named as party respondent being respondent No. 4. However, he submits that, since this is a prayer for anticipatory bail, as such, complainant may not be a necessary party herein. It is prayed that the name of the said respondent be deleted from these proceedings.
Mrs. N.G. Shylla, learned Sr. GA assisted by Mr. J.N. Rynjah, learned GA has accepted notice on behalf of the State respondent Nos. 1-3, as such, no formal notice is required to be issued upon the said respondents.
On the preliminary prayer made by the learned Sr. counsel for the petitioner, the respondent No. 4 is hereby struck off from these proceedings.
Petitioner to suitably amend the cause title.
It is the further submission of the learned Sr. counsel that the petitioner, being apprehensive of arrest in connection with Khanapara P.S. Case No. 25 (7) 2024 under Section 381/408/120B/417/418/420/465/468/471/201/419/379/34 IPC, has approached this Court with a prayer for grant of anticipatory bail. However, he prays that at this point of time, this Court may be pleased to call for the case diary. This prayer is not objected to by the learned Sr. GA.
Accordingly, before going into the merits of the case of the parties, the Investigating Officer is directed to produce the case diary on the next date fixed.
List this matter on 01.04.2026.