LAWS(MEGH)-2016-10-6

STATE OF MEGHALAYA REPRESENTED BY THE SECRETARY TO THE GOVT. OF MEGHALAYA, HOME (POLICE) DEPARTMENT, MEGHALAYA, SHILLONG Vs. MD. NURUL HAQUE, R/O KAMARI RAMKRISHNA NAGAR, KARIMGANJ DISTRICT, (ASSAM) PRESENTLY LODGE IN JUDICIAL CUSTODY AT DISTRICT JAIL SHILLONG IN CONNECTION WITH SHILLONG SARDAR P.S. CASE NO. 214 (7) 2016 U/S 364 (A) 34/IPC.

Decided On October 14, 2016
State Of Meghalaya Represented By The Secretary To The Govt. Of Meghalaya, Home (Police) Department, Meghalaya, Shillong Appellant
V/S
Md. Nurul Haque, R/O Kamari Ramkrishna Nagar, Karimganj District, (Assam) Presently Lodge In Judicial Custody At District Jail Shillong In Connection With Shillong Sardar P.S. Case No. 214 (7) 2016 U/S 364 (A) 34/Ipc. Respondents

JUDGEMENT

(1.) Heard Mr. N.D. Chullai, learned Sr. GA assisted by Mr. B. Khyriem, learned GA appearing on behalf of the State of Meghalaya who moved an application under Sec. 397 read with Sec. 482 of the Code of Criminal Procedure.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) On call, the Superintendent of Police, East Khasi Hills District, Shillong, Mr. M. Kharkrang, the I/O Mr. K.P. Singh, the Prosecuting Inspector Mr. B. Khongshei appeared along with the case record and produced before this Court.