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Judgment
5 paragraphs · 61 wordsBhaskar Raj Pradhan, J
Heard the learned Counsel for the petitioner.
Issue notice upon the respondents subject to requisites within three days. Mr. Sujan Sunwar, learned Assistant Public Prosecutor, appears on behalf of the State respondents No. 1 to 5 and waives formal notice.
Counter-affidavit may be filed within four weeks. Two weeks' thereafter for rejoinder, if necessary.
List on 01.07.2026.