ABAL M. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) As is expected in the midst of a heighten atmosphere of insurgency and militant activities which the State has witnessed in the 90s and early 20s where extortion and kidnapping and killing frequently took place, it is but natural for the police force to be ever vigilant and every piece of information of either militant activities or the like would be responded immediately.

(2.) In this backdrop, the police force would conduct or undertake anti-insurgency operations on receipt of credible or even unconfirmed reports of presence of militants in places within the State to arrest such activities or to bring the culprits to book.

(3.) The subject matter which is confined to the issues raised in this instant petition as could be understood emanates from receipt of information from an alleged reliable source, by the police in West Garo Hills District who is said to have been informed about the presence of three hardcore members of the banned Garo National Liberation Army (GNLA), a militant outfit operating mostly within the Garo Hills District of the State and which suspects were said to have taken shelter in a village called Romba Adinggre under Rongram Police Outpost.