ANJANA WAHLANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. Philemon Nongbri, learned counsel for the petitioner.

(2.) Also heard Mr. B. Bhattacharjee, learned AAG for the State respondent.

(3.) Before entering into the merits of this case, as submitted by the learned counsel a copy of the case diary of Sadar P.S. Case No. 190(8) of 2022 under Sec. 120 (B)/506 IPC read with Sec. 13 of the UAPA Act be produced before this Court on the next date fixed.