M. KHARKONGOR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. S Sen Gupta, learned Addl.Sr.GA submits that after the reports were filed by Mr. SP Mahanta, learned Amicus Curiae, the State has already filed a comprehensive affidavit giving its response thereto, and therefore, he does not wish to file any further response to such reports.

(2.) Learned Amicus Curiae submits that after the matter was taken up by this Court about the menace or drug addiction prevalent among the youths of the State, the Police have now become active. Learned Amicus Curiae also submits that the State be directed to set up de-addiction centre/rehabilitation centre in Shillong and Tura.

(3.) Learned Addl.Sr.GA has invited attention to this Court to the affidavit dated 04.06.2019 wherein particulars of cases registered under NDPS Act for the period 2010 to March 2019 have been furnished.