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Judgment
W. Diengdoh, J
Heard Dr. N. Mozika, learned Sr. counsel assisted by Ms. K. Gurung, learned counsel for the petitioners.
The respondent No. 2 is present through Ms. P. Bhattacharjee, learned counsel.
Mr. K. Khan, learned PP assisted by Mr. S. Sengupta, learned Addl. PP appearing on behalf of the State respondent No. 1 has submitted that the case diary has just been received, as such, he requires some time to go through the same. Accordingly, adjournment is prayed for in this regard. Prayer is allowed.
However, on consideration of the prayer made by the learned Sr. counsel for the petitioners, the petitioners, in the meantime, are allowed to go on interim bail till further orders of this Court.
List this matter on 18.02.2025.