BANKHMIH NONGRUM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. N.M. Mansuri, learned counsel for the petitioner. Ms. P. Riahtam, learned counsel has entered appearance today on behalf of the respondent No. 3.

(2.) The State respondents No. 1 and 2 has appeared through Mr. H. Kharmih, learned Addl. PP. Before proceeding with the merits of the matter, parties have submitted that the C.D of Laban P.S. Case No. 13 (02) of 2023 under Sec. 5 (j) (ii)/6 POCSO Act be produced before this Court for perusal before conclusion is arrived at as regard the merits of the petition. Accordingly, the prosecution is directed to produce the said C.D of Laban P.S. Case No. 13 (02) of 2023 on the next date fixed. As prayed for, list this matter on 27/4/2023 for production of C.D. and further orders.