STATE OF MEGHALAYA Vs. BANESWAR DEKA

JUDGEMENT

(1.) Heard Mr. N.D. Chullai, learned AAG assisted by Ms. R. Colney, learned GA for the petitioner/State and Ms. S.A. Shallam, vice counsel of Mr. H.K. Das, learned counsel for the respondents No. 1 and 2.

(2.) Heard learned counsel for the parties who clarified the matter.

(3.) Notice has been served upon the respondent No. 3 Smti Santi Singh (Respondent No. 3). An affidavit dated 26.02.2019 filed by the Investigating Officer has been brought on record to confirm the factum of service upon the respondent No. 3.