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Judgment
6 paragraphs · 159 wordsBhaskar Raj Pradhan, J
This matter was not listed today however, during the hearing Crl. M.C. No. 01 of 2025 the learned counsel for the petitioners as well as learned counsel for the respondents informed this Court about the filing of the Crl.M.C. No. 02 of 2025 which is a connected matter. Consequently, the file was called for and taken on board.
Having heard the learned counsel for the petitioners, issue notice upon the respondents in Crl. M.C. No.02 of 2025 as well as in I.A. No.01 of 2025, subject to filing of requisites within three days.
The learned Additional Public Prosecutor for the respondent no.2 accepts notice and waives formal notice thereof.
Having heard the learned counsel for the parties, this Court is of the considered view that the connected proceeding before the Trial Court should not proceed further. It is accordingly stayed.
List on 02.05.2025 along with Crl. M.C. No.01 of 2025.