RAHIM UDDIN SHEIKH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. M.A. Sheikh, learned counsel for the petitioner.

(2.) Also heard Mr. S. Sengupta, learned Addl. PP along with Mr. H. Abraham, learned GA for the State respondent.

(3.) As noticed 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.