BIJAY SINGH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR dtd. 9/7/2022 was lodged before the Officer-In- Charge Lumdiengjri Police Station by respondent No.3 herein with certain allegations against the petitioner herein. The same was registered as Lumdiengjri PS Non-FIR No.6 of 2022 under Sec. 107 Cr.PC.

(2.) Upon enquiry, the Investigating Officer (I/O) has filed the report dtd. 25/7/2022 with the opinion that a proceeding under Sec. 107 Cr.PC be drawn up against the parties involved and that the court to summon both the parties to execute a bond for maintaining peace and tranquillity.

(3.) Apparently, vide order dtd. 3/10/2022 in CR Case No. 44(A) of 2022, the learned Additional District Magistrate, East Khasi Hills District, directed that notice be issued to both parties herein and has directed them to appear before the court on 21/10/2022.