BANTEILANG NONGMALIEH Vs. BENDAR RANI

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) By this petition, the petitioner has impugned the show cause notice issued to the petitioner vide order dtd. 19/12/2024 in C.R. Case No.94 of 2024 passed by the learned Chief Judicial Magistrate First Class, Nongpoh and as such, seeks quashing and setting aside of the said impugned order and consequently, the proceeding arising therefrom.

(3.) The challenge to the show cause notice issued by the said aforesaid impugned order is, on the premise that the said order dtd. 19/12/2024 has been passed contrary to the mandate of Sec. 223 of the BNSS.