SATYABRATA DAS Vs. STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) THE brief fact of the case in a nutshell is that:

(2.) HEARD Mr. R. Gurung, learned counsel for the petitioners and Ms. P. Roy, learned counsel for the private respondents. Also heard Mrs. S. Bhattacharjee, learned GA for the State. All the parties are present in person before the court.

(3.) MRS . S. Bhattacharjee, learned State counsel has also perused the statement and submitted that, the State has no objection.