LAWS(MEGH)-2023-5-10

RIEWAD VICHARWANT WARJRI Vs. STATE OF MEGHALAYA

Decided On May 04, 2023
Riewad Vicharwant Warjri Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) The State submits that no useful purpose will be served in keeping this petition, apparently filed in public interest, alive.