BIMLAN SOHSHANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Learned GA seeks time by way of a last chance.

(2.) Despite time being granted to the learned GA to go through the charge-sheet and assist this Court, yet again, he seeks time. The Investigating Officer who has carried out the investigation in FIR No. 13(8)21 dtd. 11/8/2021 registered with South West Khasi Hills District, P.S. Mawkyrwat is also not present to give instructions. Hence, the Officer to remain present on the next date. As a result of this, the complainant, who was asked to remain present, as this is a petition seeking quashing the FIR, had to incur travel expenses. Hence, the State Government is directed to pay cost of Rs.1000.00 to the respondent No. 3 - Smti Dwip Lyngkhoi (complainant) before the next date.

(3.) Stand over to 16/3/2026.