LAWS(MEGH)-2026-3-20

MANOJ KUMAR Vs. STATE OF MEGHALAYA

Decided On March 03, 2026
MANOJ KUMAR Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Issue notice to the respondents returnable by 20/3/2026.

(3.) Learned AAG waives notice on behalf of the respondent No. 1.