DECHANGRA D. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) None appears on behalf of the petitioner. However, Mr. K. Khan, learned PP appearing on behalf of the State respondent has submitted that the C.D may be called for to allow this Court to pursue the same.

(2.) On submission made, the C.D of Ampati P.S. Case No. 4 (2) of 2023 under Ss. 21(b)/25/29 of the NDPS Act, 1985 is hereby directed to be produced before this Court on the next date fixed.

(3.) List this matter on 24/3/2023 for production of C.D and further orders.