AJAY KUMAR RAI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Ainil Rinliana Malhotra, learned counsel for the petitioner and Mr. Ashok Kumar Rokhum, learned Public Prosecutor appearing for the State respondent Nos. 1 to 5.

(2.) Though notices were sent to respondent Nos. 6 to 8 by registered post with A.D. on 24.11.2016 itself but till date neither the A/D card nor the unserved notices have been received back by the Registry of this Court. As such service is deemed to be complete.

(3.) Perused the relevant record of the case that was called for by this Court on 18.01.2014 from the Court of learned Judicial Magistrate First Class, Champhai.