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Judgment
3 paragraphs · 103 wordsW. Diengdoh, J
Heard Ms. N.D. Rumnong, learned counsel for the petitioner, after hearing the learned counsel at length on the merits of this case, Mr. K. Khan, learned PP appearing for the State respondent has submitted that he has just received copy of the petition today on behalf of the State respondent and would require instructions as far as the contention raised by the petitioner herein is concerned, particularly on the issue of whether, the ground of arrest have been duly intimidated to the accused person in question.
Accordingly, as prayed for, list this matter on 14th April, 2026 for further hearing.