SKIRIL PARIONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. L. Syiem, learned counsel for the applicant.

(2.) Also heard Mr. K. Khan, learned PP assisted by Mr. H. Kharmih and Mr. S. Sengupta, learned Addl. PP for the State respondent No. 1.

(3.) As notice earlier, the respondent No. 2, who is the complainant herein, has failed to appear before this Court inspite of notice being issued. Accordingly, matter shall proceed ex-parte against such respondent.