LIAN HAOKIP Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers in the PIL are as follows:-

(2.) The incident which resulted in registering the suo moto FIR is that on 13 August, 2018, some unknown miscreants opened fire on a house in Ward Number 2, Moreh. No individual was injured, however, the unknown miscreants managed to cause damage to civilian property and the likely aim of the firing is to create commotion.

(3.) Ms. M.C.Linthoingambee, learned counsel argued the matter on behalf of the Mr.N.Jotendro, senior counsel. Mr. P.Tamphamani, Government Advocate appears for the State respondents and Mr.I.Somorjit, learned counsel appears on behalf of the Mr. S.Samarjeet, learned ASG for the Union respondents. Heard the respective counsels.