SHAH NEWAZ KHAN Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Leave granted.

(2.) An issue, pristinely legal and novel, emerges for decision. It is novel in the sense that although three different High Courts of the country have taken views which are entirely consistent, except the view taken in the judgment and order under challenge of the Gauhati High Court which impliedly stands overruled by a larger Bench of the same High Court, this Court hitherto might not have had the occasion to deal with such an issue and decide either way.

(3.) Shortly put, the issue is: