RAMAKRISHNA MISSION L.P/UP SCHOOL, MAWKYNREW Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. N. Syngkon, learned counsel for the petitioner submits that as for now the situation has returned to normal and the activities of the petitioners has not been disturbed by the local residents. He however submits that, on the FIR filed as indicated in Para ' 8 of the affidavit-in-opposition, only one person has been issued notice under Sec. 41 CrPC.

(2.) Mr. N.D. Chullai, learned AAG assisted by Ms. I. Lyngwa, learned GA for the State respondents submits that as adequate security is in place, nothing survives for consideration presently in the matter.

(3.) In this view of the submissions made by the learned counsels for the parties, this matter is closed at this stage and it is further directed that the authorities concerned shall proceed in accordance with law in the investigation.