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Judgment
10 paragraphs · 107 wordsMeenakshi Madan Rai, J
Learned Assistant Public Prosecutor has filed a Compliance Report dated 06-11-2023, pursuant to the Order of this Court dated 18-10-2023, affirming that costs of ₹ 35,000/-(Rupees thirty five thousand) only, imposed on the State-Petitioner, has been paid to the Sikkim State Legal Services Authority, on 21-10-2023.
Heard on the Petition for Leave to Appeal.
After considering the circumstances put forth, Leave to Appeal is allowed and the Petition disposed of accordingly.
Register the Criminal Appeal.
Heard on admission.
Admit the Appeal.
Call for the records from the Learned Trial Court.
Let Paper-Books be prepared.
In view of the intervening winter vacation, list thereafter.