HA DOJI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. H. Abraham, learned GA on behalf of the State respondent has produced the report filed by the Investigating Officer, wherein, the relevant portion indicates that the complainant was duly informed that she is at liberty to engage a private counsel or to avail the services of legal aid to represent her in this case. However, the complainant has not yet conveyed her final decision in this regard.

(2.) It is also the submission of the learned GA that, in the meantime, the preliminary charge sheet has since been filed.

(3.) Mr. K.Ch. Gautam, learned counsel for the petitioner has submitted that, many opportunities have been given to the complainant to appear, but she has failed to do so, though, he has not made any objection to the prayer of the learned GA as far as the attendance of the complainant is concerned. He submits that one more opportunity may be given to the complainant to appear before this Court.