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Judgment
W. Diengdoh, J
Heard Mr. Philemon Nongbri, learned counsel for the petitioner, who has submitted that as on date, the Investigating Officer has filed the charge sheet with the observation that a prima facie case has been found well-established against the petitioner herein, who is made to stand trial before the competent court of jurisdiction. However, as far as the prayer for bail is concerned, the learned counsel has submitted that copy of the charge sheet may be directed to be produced before this Court for perusal of the same.
Mr. N.D. Chullai, learned AAG assisted by Mr. E.R. Chyne, learned GA for the State respondent No. 1 has also made similar submission, stating that copy of the charge sheet may be allowed to be produced before this Court on the next date.
On consideration of the submission made, at this point of time, it is also the opinion of this Court that copy of the case dairy including the charge sheet be produced before this Court on the next date fixed. Order accordingly.
List this matter on 27.02.2025.