HAFIZUR RAHMAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. R. Gurung, learned GA appearing on behalf of the State respondent has fairly conceded that the instructions sought for as far as the status of the investigation of the case against the accused person is concerned, could not be obtained as the Investigating Officer is said to be on medical leave. It is therefore prayed that this matter may be adjourned for the day.

(2.) Mr. A. Paramanik, learned counsel for the petitioner has no objection to the prayer made.

(3.) Prayer is allowed.