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Judgment
[1] I heard the argument of Mr. M. Rarry, learned Addl. AG for the petitioner in MC(Cril.Petn.) No. 13 of 2020 and Mr. M. Gunedhor, learned
counsel for the respondent in MC(Cril.Petn.) No. 13 of 2020.
[2] Mr. M. Rarry, learned Addl. AG for the petitioner in MC(Cril.Petn.) No. 13 of 2020 argued in detail whereas Mr. M. Gunedhor, learned counsel
for the respondent argued in part and seeks further time for argument with citations.
[3] Mr. Gunedhor also represented before this Court the records of the order dated 21.08.2020 of the learned Chief Judicial Magistrate, Imphal West
may be called for to enable the Court to pass appropriate order in this case.
 [4] Therefore, it is just and necessary to direct the Registry to comply the order dated 16.02.2021 and call for the records as stated above
returnable on 24.02.2021.
[5] Registry is directed to issue copy of this order to both the parties through their WhatsApp/e-mail and call for the records today itself.
[6] Post the matter on 24.02.2021 as part heard.