KRISHNA KUMAR SHARMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This matter has been taken up via Video Conferencing.

(2.) Heard Mr. H.Abraham learned counsel for the Petitioner who has submitted that, the Petitioner herein has been arrayed as one of the accused in GR Case No. 8(6)2020 corresponding to Shella PS Case No.9(2)2020 u/s 148/326/506/307/302/34 IPC r/w section 3 of the PDPP Act.

(3.) The Petitioner has been summoned to appear before the Court of the learned Judicial Magistrate, Sohra Sub-Division, East Khasi Hills on 04.09.2020 on the strength of the summon dated 21.08.2020.