Meghalaya High Court
Shri. Apjen B. Marak & Anr. vs . State Of Meghalaya & Anr. on 11 April, 2023
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 07
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
Crl.Petn. No. 19 of 2023
Date of Order: 11.04.2023
Shri. Apjen B. Marak & Anr. Vs. State of Meghalaya & Anr.
Coram:
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner/Appellant(s) : Mr. A.S. Siddiqui, Sr. Adv. with
Ms. A. Kharmyndai, Adv.
For the Respondent(s) : Mr. S. Sengupta, Addl. PP. for R 1
Ms. Tenzing Yangkyi, Adv. for R 2.
Ms. Tenzing Yangkyi, learned counsel has submitted that the respondent No. 2 will be represented by the said counsel.
Before proceeding with the hearing of the matter, this Court is of the view that the proceedings of the case between the parties before the Special Court at Tura be produced before this Court for perusal and necessary orders.
Accordingly, the learned Addl. PP is hereby requested to produce copies of the C.D as well as copies of any deposition of witnesses recorded by the Court.
As prayed for, list this matter after 2(two) weeks.
Judge Meghalaya 11.04.2023 "D. Nary, PS"