LUKRI KAMBU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Kamduk, learned counsel for the petitioner. Also heard Ms T. Jini, learned Additional Public Prosecutor for the State.

(2.) This instant case has been taken up for final disposal at the motion stage itself as this Court is of the opinion that no prejudice will be caused to the respondent No.2, who is the informant and the father of the victim, and the respondent No.3, who is the victim in the instant case.

(3.) The learned counsel for the petitioner as well as the learned Additional Public Prosecutor has also agreed that no prejudice will be caused, if the case is disposed of at the motion stage itself.