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Judgment
8 paragraphs · 173 wordsRevati Mohite Dere, CJ
Heard learned counsel for the petitioner.
Issue notice to the respondents returnable by 20th March, 2026.
Learned AAG waives notice on behalf of the respondent No. 1.
In addition to Court notice, learned counsel for the petitioner to serve the respondent No. 2 by private/dasti notice and file affidavit of service before the next date.
The concerned Officer from the Police Station i.e., Madanrting Police Station, Shillong, to inform the respondent No. 2 of the next date alongwith the copy of today’s order. The concerned Officer of the concerned Police Station to also record the statement of the respondent No. 2, whether she intends to engage a private Advocate or would want an Advocate from the Legal Services Authority to espouse her cause. The said statement of the respondent No. 2 to be placed before this Court on the next date.
Having heard learned counsel for the petitioner, in the meantime, till the next date, the proceeding before the trial court is stayed.
Stand over to 20th March, 2026.