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Judgment
5 paragraphs · 91 words
W. Diengdoh, J
Heard Ms. D.F. Mawrie, learned counsel for the petitioner.
Mr. K. Khan, learned P.P has entered appearance on behalf of the respondent Nos. 1 and 2 and as such, no formal notice is required upon such respondents. The learned counsel has however submitted that notice may be allowed to be issued upon the respondent No. 3 who is the complainant who has filed the FIR.
On prayer made, the same is allowed. Let steps be taken accordingly, the same returnable within 2(two) weeks.
List this matter on 25.02.2025.