SEVI TAO Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is an application, made under Section 439 CrPC, by the accused-petitioner, namely, Sri Sevi Tao, in connection with Dimapur East Police Station Case No. 342/2010 (G.R. Case No. 726 /2010) under Section 364(A) of the IPC.

(2.) Perused the above application and materials on record.

(3.) Heard Mr. D. K. Mishra, learned Senior counsel, appearing on behalf of the petitioner, and Ms. T. Khro, learned Government Advocate, Nagaland, appearing on behalf of the respondents.