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Judgment
MV Muralidaran, J
(Through Video conference)
[1] Heard Mr. H.S. Paonam, learned senior counsel for the petitioner and Mr. H. Samarjit, learned PP for the respondent.
[2] When the matter came on 21.6.2021, this Court post the matter finally today for filing counter affidavit. Anyhow, Mr. H. Samarjit, learned PP
represented that due to Covid-19 pandemic situation, the counter affidavit could not be prepared and filed it before the Registry. Therefore, he seeks
time whereas Mr.H.S. Paonam, learned senior counsel for the petitioner is strongly objecting since this petitioner without any material evidence was
falsely implicated and arrested in this case. Therefore he seeks early disposal of the application.
[3] Considering the Covid-19 pandemic situation and by giving one more opportunity to the prosecution, post this matter finally on 14.07.2021.
[4] It is made clear that if no counter affidavit is filed on that day, this Court will hear the argument of the learned counsel for the petitioner and pass
suitable orders.
[5] Registry is directed to issue the copy of this order to both the parties to their whatsapp/e-mail.