RIEWAD VICHARWANT WARJRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) It is reported by the State that the concerned person is now in judicial custody and permission has also been granted by the State for two further complaints to be lodged against the same person.

(2.) The State also informs the Court that the bank accounts of the relevant person have been frozen and a prayer has been made under Sec. 105 of the Criminal Procedure Code before the relevant Sessions Judge.

(3.) It is hoped that appropriate disciplinary proceedings would be initiated against the relevant person in due course.