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Judgment
5 paragraphs · 168 wordsAhanthem Bimol Singh, J
Heard Mr. L. Sevandanda, learned counsel appearing for the petitioner with regard to the prayer for passing an interim order.
Mr. H. Samarjit, learned Sr. counsel and PP assisted by Mr. W. Niranjit, learned Dy. GA appeared on behalf of the respondents and submitted that he will file objection within 10 days. The learned PP submitted that no material has been brought on record after 30.03.2026 before this Court to consider the prayer for passing an interim order to the effect that the police is trying to arrest the petitioner in connection with the FIR.
In that view of the matter, this Court is not incline to consider the prayer for passing an interim order at the moment. It is however, made clear that if the petitioner brought on record subsequent events which support his apprehension on being arrested by the police in connection with the FIR, the petitioner can raise the prayer for passing an interim order.
List these cases again on 17.06.2026.