TRETON NONGSEIJ Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R.Sahu, learned counsel on behalf of the petitioner as well as Mr. K. Khan, learned Addl. Sr. State counsel on behalf of the State respondent.

(2.) The petitioner's case in a nutshell is that:

(3.) Mr. R. Sahu, learned counsel for the petitioner argued that as per Sec. 195 Crimial P.C. 1973 no Court can take cognizance until and unless the complaint is lodged by a concerned public servant whose order has been violated.