LAWS(SIK)-2020-9-6

KRISHNA KUMARI CHETTRI Vs. STATE OF SIKKIM

Decided On September 17, 2020
Krishna Kumari Chettri Appellant
V/S
STATE OF SIKKIM Respondents

JUDGEMENT

(1.) The Superintendent of Police, East- for information and necessary action

(2.) Sub Divisional Magistrates/Rangpo- for information

(3.) The SHO, Rangpo PS- for information and necessary action."