RIMLY GOGOI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Jwadder, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Senior Govt. Advocate for the State respondent no. 1.

(2.) As notice has not been issued on the respondent nos. 2 to 5, who are the police personnel, it would be appropriate to strike-out their names from the array of respondents.

(3.) Briefly stated, the case of the petitioner is as follows: