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The State Of Nagaland vs The Deputy Inspector General on 14 March, 2023

Bench: V. Ramasubramanian, Pankaj Mithal

     ITEM NO.13                              COURT NO.14                 SECTION II

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 40251/2022

     (Arising out of impugned final judgment and order dated 19-07-2022
     in CRLR No. 1/2021 passed by the High Court Of Gauhati At Kohima)

     THE STATE OF NAGALAND                                               Petitioner(s)

                                                    VERSUS

     THE DEPUTY INSPECTOR GENERAL & ANR.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.5992/2023-CONDONATION OF DELAY IN
     FILING and IA No.5993/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT, IA No. 9931/2023 – PERMISSION FOR NON-DISCLOSURE
     OF IDENTITY, IA No. 14313/2023 – PERMISSION TO INCLUDE ADDITIONAL
     GROUND IN THE PETITION.)

     Date : 14-03-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
                             HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Petitioner(s)
                                       Mr. K N Balgopal, Sr. Adv.
                                       Ms. K. Enatoli Sema, AOR
                                       Mr. Mahendra Singh, Adv.
                                       Ms. Limayinla Jamir, Adv.
                                       Mr. Amit Kumar Singh, Adv.
                                       Ms. Chubalemla Chang, Adv.
                                       Mr. Prang Newmai, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice, returnable in six weeks.

In the meantime, the operation of the impugned judgment and Digitally signed by POOJA SHARMA Date: 2023.03.15 order shall remain stayed. 17:21:16 IST Reason:

I.A. No. 9931/2023 seeking permission for non-disclosure of 1 the identity of the victim and her relatives is allowed in terms of the prayer. The name of the child victim and her relatives, wherever they appears, shall be masked by the Registry so that the identity of the child and her relatives is not revealed.

I.A. No. 14313/2023 seeking permission to include additional ground in the petition is allowed in terms of the prayer. (POOJA SHARMA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) 2