PHIELINA JYNDIANG Vs. STATE OF MEGHALAYA

JUDGEMENT

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

(2.) Also heard Mr. N.D. Chullai, learned AAG assisted by Ms. R. Colney, learned GA appearing on behalf of the State respondent.

(3.) On the submission of the parties, it is deemed appropriate that the C.D of CID P.S. Case No. 03(11) of 2022 under Sec. 120(B)/409/420 IPC read with Sec. 11/13(1)(a)/13(2) of the Prevention of Corruption Act, 1988 be produced before this Court. Accordingly, the prosecution is directed to produce the C.D on the next date fixed.