KUTMON SYAD Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR dtd. 3/3/2026 has been lodged before the Officer-in- Charge, Ladrymbai Police Outpost, East Jaintia Hills District by two persons namely, Shri Dawanoo Rymbai, Waheh Shnong, Lama Village and Shri Charling Syrti, Secretary, Lama Village.

(2.) The contents of the FIR speak of a dispute between two villages i.e. Lama Village and Lakadong Ummat Village in the East Jaintia Hills District, indicating therein that two groups of villagers of these respective villages are involved in such dispute, which land is the subject matter of acquisition by the concerned authorities for construction of a Four Lane expressway.

(3.) From the FIR, it is also revealed that the office of the Deputy Commissioner, East Jaintia Hills District, Khliehriat, had fixed 3/3/2026 as the date for spot inspection of the said disputed land for the purpose of acquiring land for construction of Four Lane expressway. Accordingly, at about 10:30 - 11:00 am or so, a number of people were present there. Some of those present, specifically named in the said FIR have been alleged to have come to the spot armed with firearms and proceeding towards the crowd and resorted to indiscriminate firing resulting in three of the villagers of Lama village sustaining injuries on their bodies, for which they had to be taken to the hospital for treatment. Accordingly, the police have registered the FIR as Khliehriat P.S. Case No. 104 (3) 2026 under Sec. 109/118(2)/191(3)/61(2)/132/3(5) BNS, read with Sec. 27 Arms Act.