BERNARD T. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. V.K. Jindal, learned Sr. counsel assisted by Ms. M.K. Marak, learned counsel appearing on behalf of the petitioner as well as Mr. K. Khan, learned P.P appearing on behalf of the State.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned Sr. counsel appearing on behalf of the petitioner submits that the petitioner was initially charge for extortion and other charges and an FIR was lodged against him. Subsequently, a Departmental proceeding was also drawn and found that the petitioner is innocent and exonerated him of the charges framed against him and the same was accepted by the Governor of Meghalaya. After a long gap, the prosecution filed a charge sheet against the petitioner and prayed that since the Departmental proceeding is exonerated, a further proceeding against the petitioner is unwanted. So, it may be quashed.