RUPAK PAUL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The respondent No. 3 has entered appearance today through Mr. R.H. Alice, learned counsel who has prayed that he may be allowed some more time to be able to take up this matter effectively.

(2.) The State respondents No. 1 and 2 is directed to produce the C.D of Lumdiengjri P.S. Case No. 58 (6) of 2022 under Sec. 376/506/509 IPC on the next date fixed.

(3.) In the meantime, interim bail granted to the petitioner shall remain in force until further orders.