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Judgment
7 paragraphs · 256 wordsW. Diengdoh, J
This Court vide order dated 17. 12. 2025 has directed that the status report be filed by the Officer-Incharge, Khanapara, Police Station and the matter to be listed today for status report.
When the matter came up for hearing Mr. N.D. Chullai, learned AAG has produced copy of the status report which was addressed to the Government Advocate, Meghalaya, Shillong the same is accordingly brought on record and marked as annexure-A.
It is the submission of the learned AAG that as directed, the police has registered the FIR filed by the petitioner herein the same being Khanapara P.S. Case No. 34(12)2025 U/S 329/126(2)/324(2)(3)/115(2)/336(2) BNS and investigation is going on.
It is the submission of the learned AAG that since the direction of this Court which has been complied with, therefore, no further cause of action remains as far as this petition is concerned and the petition may be disposed of at this stage.
Per contra Mr. K.C. Gautam, learned counsel for the petitioner has submitted that though the said status report has been filed and the said FIR has been registered. However, since there is private respondent in this case that is the respondent No. 5, who is yet to enter appearance and on whom notice has been issued, therefore, it would be prudent for the service to be completed and the respondent to appear before this Court before this matter is finally disposed of.
Accordingly, on consideration of the submission made, this matter is posted in the first week of February, 2026.