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Judgment
4 paragraphs · 60 wordsBhaskar Raj Pradhan, J
1.
Heard the learned Senior Counsel for the appellant. Admit. Mr. Yadev Sharma, learned Additional Public Prosecutor appears on advance notice, accepts notice and waives formal notice thereof.
2.
Call for the Trial Court records. On receipt of the Trial Court records, the Registry shall prepare the paper-books.
3.
List immediately thereafter, for hearing on 03.08.2026.