Smti. Biva Baidya & Anr. vs . State Of Meghalaya. on 9 September, 2020

[Cites 7, Cited by 0]

Meghalaya High Court

Smti. Biva Baidya & Anr. vs . State Of Meghalaya. on 9 September, 2020

Bench: W. Diengdoh

     Serial No. 04
     Regular List



                         HIGH COURT OF MEGHALAYA
                             AT SHILLONG

BA. No. 11 of 2020
                                                    Date of Order: 09.09.2020
Smti. Biva Baidya & Anr.                 Vs.          State of Meghalaya.
Coram:
                 Hon'ble Mr. Justice W. Diengdoh, Judge

Appearance:
For the Petitioner/Appellant(s)   :      Ms. L. Khiangte, Adv.
For the Respondent(s)             :      Mr. B. Bhattacharjee, AAG. with

Ms. Z.E. Nongkynrih, GA.

i) Whether approved for reporting in Yes/No Law journals etc.:

ii) Whether approved for publication in press: Yes/No Heard Ms. L. Khiangte, learned counsel for the petitioners as well as Mr. B. Bhattacharjee, learned AAG assisted by Ms. Z.E. Nongkynrih, learned GA for the State respondent.

As submitted by the learned counsels, it is deemed fit and proper that the Lower Court case record including the charge sheet bearing G.R. Case No. 8 (6) of 2020 under Section 148/326/506/307/34 IPC read with Section 3 of PDPP Act arising out of Shella P.S. Case No. 9 (02) 2020 under Section 148/506/427 of IPC be called for by this Court.

Accordingly, Registry is directed to call for the case record including the charge sheet from the Court of the Judicial Magistrate First Class/Assistant to Deputy Commissioner (J) East Khasi Hills District at Sohra Sub-Division and to produce the same on the next date fixed.

List this matter on 15.09.2020 for production of case record, charge sheet and further hearing.

Judge Meghalaya 09.09.2020 "D. Nary, PS"

Unlock Advanced Research with PRISMAI

Meghalaya High Court