SAROJ PRADHAN Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. N. Rai, learned Senior Counsel appearing on behalf of the applicant along with Mr. Sushant Subba. Also heard Mr. Sudesh Joshi, learned Public Prosecutor for the State.

(2.) After arguing for some time, learned Senior Counsel for the applicant seeks withdrawal of this application. Accordingly, it is dismissed as withdrawn with liberty to file afresh after recording of statement of the victim and the mother of the victim in the Court.

(3.) During the course of hearing it is apprised to the Court that the applicant is pursuing Masters' Degree, however, learned Public Prosecutor shall instruct the Jail Authorities to make available the mobile phone for the purpose of online study only. It is further observed that the applicant shall not use the mobile phone for talking to others except for educational purpose.