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Judgment
4 paragraphs · 119 wordsW. Diengdoh, J
When the matter was called up, Mrs. N.G. Shylla, learned Sr. GA assisted by Ms. I. Lyngwa, learned GA for the State respondent has submitted that the case diary as called for by this Court could not be produced in its complete form. It is prayed that some more time may be allowed for the same to be produced, particularly as far as the accused person herein is concerned, the details of the CDR which is said to be the basis of his implication and arrest in this case.
Mr. R. De, learned counsel for the petitioner has no objection to the prayer made.
Accordingly, as prayed for, list this matter for further hearing on 06.02.2026.