LAWS(MEGH)-2022-4-4

KHROO RYMBAI Vs. STATE OF MEGHALAYA

Decided On April 27, 2022
Khroo Rymbai Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) Heard Mr. S.M. Suna, learned counsel for the petitioner.

(2.) It is also made clear that the medical report as regard the alleged victim be also contained in the said case diary.