MINTU SEAL Vs. STATE OF ASSAM AND 12 ORS.

JUDGEMENT

(1.) Heard Mr. A. Goyal, the learned counsel for the petitioner, Mr. Dipankar Nath, the learned Senior Government Advocate appearing on behalf to the Respondent Nos. 1 to 4 and Mr. S.C. Keyal, the learned Standing Counsel for the CBI.

(2.) Issue notice upon the Respondent No. 5.

(3.) The Officer-In Charge of the Silchar Police Station is directed to effect notice upon the Respondent No. 5. This Court does not deem it necessary to issue notice upon the remaining respondents for the present.