SHALENBOR WAHLANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The aforesaid petition is placed before us pursuant to the reference made by the learned Single Judge (Hon'ble B.Bhattacharjee, J) vide order dtd. 12/6/2024, in view of his disagreement with the judgment and order dtd. 23/3/2022 passed by the coordinate Bench (Hon'ble W. Diengdoh, J) in Crt Petn. No. 63 of 2021.

(2.) Although, the learned Single Judge has not framed the issue for reference, having perused the said order dtd. 12/6/2024, the following issue is framed:

(3.) Brief facts giving rise to the filing of the aforesaid petition.