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Judgment
W. Diengdoh, J
Heard Ms. S. Nongsiej, learned counsel for the petitioner, who has submitted that this bail application has been filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 read with Section 31 of the POCSO Act, 2012 for grant of bail on behalf of the petitioner in connection with Special (POCSO) Case No. 24 of 2023 before the learned Special Judge (POCSO), East Khasi Hills, Shillong.
However, at the outset, the learned counsel submits that notice may be allowed to be issued upon the respondent No. 3, the respondent Nos. 1 and 2 has since been represented by Mr. K. Khan, learned PP assisted by Mr. S. Sengupta, learned Addl. PP.
Let notice be issued upon the respondent No. 3, the same returnable within 2(two) weeks.
List this matter thereafter.