FRANK KENNETH LYNGDOH Vs. DONA MARY SOHPDANG

JUDGEMENT

(1.) Heard learned Senior counsel for the petitioners and learned counsel appearing for the respondent.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal.

(3.) By this petition, the petitioners have impugned the order dtd. 28/4/2025, passed by the learned Judicial Magistrate First Class, Nongpoh, issuing summons to the petitioners, in a complaint filed by the respondent, alleging therein, the offences punishable under Ss. 316, 317, 318, 335 and 336 of BNS, 2023.