SABITA REE Vs. STATE OF ASSAM & OTHERS

JUDGEMENT

(1.) We have heard Mr. P.K. Deka, learned counsel, for the petitioner, and Ms. S. Sarma, learned Government Advocate, appearing on behalf of the respondents.

(2.) The case of the petitioner may, in brief, be described as under:

(3.) The respondents have resisted the writ petition by filing an affidavit-in-opposition, wherein they have contended to the effect, inter alia, that the case has been properly investigated and there has been no foul play in submitting the final report.