BISWAJIT GHOSH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Pursuant to our earlier order dated 11th March, 2021, an enquiry was made by the Superintendent of Police, East Khasi Hills, District, Shillong. An affidavit, affirmed on 23rd March, 2021, in this regard, has been filed on behalf of the concerned Superintendent of Police. Paragraph 3 of the affidavit, which is relevant in the context of the instant matter, is reproduced hereinbelow:-