TALIKA D. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) It is submitted by Mr. S.A.Sheikh, learned counsel for the petitioner that pursuant to the orders of this Court, the debit freeze placed on the account of the writ petitioner, as well as the disputed amount has been resolved. He however, has submitted that he is in receipt of a Sec. 41A CrPC notice from the respondents No. 3 & 4, and as such, he prays that he may be given some protection that no coercive action be taken against him.

(2.) Ms. A.Synrem, learned counsel for the respondent No. 5-Bank, has also produced the diligence report dtd. 3/2/2026, confirming this fact with regard to the debit freeze and the disputed amount. The same is taken on record.

(3.) At this stage, though the writ petitioner has prayed for protection against coercive action, the respondents No. 3 & 4, which are the Police of Tiruppur City and are not present in Court today, the matter stands closed with liberty to the petitioner to take appropriate action in accordance with law.