NAMSENG CH MARAK Vs. STATE OF MEGHALAYA; DIRECTOR GENERAL OF POLICE; SUPERINTENDENT OF POLICE; OFFICER-IN-CHARGE, TURA POLICE

JUDGEMENT

(1.) The petitioner's case in a nutshell is that:

(2.) Heard Mr. H.R. Nath, learned counsel appearing on behalf of the petitioner who submits that in this instant case the allegation made by the complainant in the FIR dated 08.02.2016 is totally false. The petitioner never made such an attempt to declare the complainant as a witchcraft practitioner who ostracized the victim from the village.

(3.) On the other hand, Mr. N.D. Chullai, learned Sr. GA assisted by Mr. B. Khyriem, learned GA is present alongwith the I/O concerned and also produced the C.D and submits that it is the petitioner who instigated the villagers to ostracize the victim from the village and leveled the allegation against him and his family as Black Magicians/Witchcraft practitioner. As a result, the victim's house was attacked and they had to run for their lives. The submission advanced by the learned Sr. GA has also been endorsed by the I/O S.I. Zosan Edwin Rowland Thieite.