PRASHANT SHARMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Ms. Mingma Lhamu Sherpa, learned counsel for the petitioner.

(2.) Also heard Mr. Hissey Gyaltsen, learned Assistant Government Advocate for the respondents.

(3.) This petition was filed as a Public Interest Litigation on 25.03.2020 with defects. Defects were removed on 28.03.2020 and thereafter, the matter is being taken up for consideration today.