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Judgment
3 paragraphs · 67 wordsBhaskar Raj Pradhan, J
1.
Mr. S.K. Chettri, learned Government Advocate appears on behalf of Mr. Yadev Sharma, learned Additional Public Prosecutor for the respondent who according to the learned counsel is unwell and therefore, unable to appear before this Court today. He seeks an adjournment on his behalf. The learned counsel for the appellant does not oppose to the same. Adjournment granted.
2.
List on 13.05.2026.