AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 59 wordsBhaskar Raj Pradhan, J
I.A. No.02/2026
Perused the application seeking leave to place additional documents on record. Since the documents sought to be brought on record form part of the records before the learned Trial Court, the same is allowed. The application and documents are taken on record. Accordingly, I.A. No.02/2026 stands disposed.
Crl. Rev.P. No.01/2026
List on 03.08.2026.
