SHEMPHANG KHARSATI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Dr. N. Mozika, learned Sr. counsel assisted by Ms. R. Fancon, learned counsel for the petitioner has submitted that the main grievance of the petitioner for which this Court has been approached is the issuance of the respondent No. 4 of the order under Sec. 163 of the Bharatiya Nagarik Suraksha Sanhita, (BNSS) 2023.

(3.) It is also the submission of the learned Sr. counsel that the impugned order has been passed on 4/2/2025. Referring to the provision of Sec. 163 sub-Sec. 4, the learned Sr. counsel has pointed out that any order passed under this Sec. shall remain in force only for a period of 2(two) months. Accordingly, since the said period of 2(two) months has already expired, therefore the impact of the order in question has no more value at this point of time, the same has become redundant. It is therefore prayed that this petition may be disposed of with a suitable observation by this Court.