AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 147 wordsRevati Mohite Dere, CJ
Learned GA seeks time by way of a last chance.
Despite time being granted to the learned GA to go through the charge-sheet and assist this Court, yet again, he seeks time. The Investigating Officer who has carried out the investigation in FIR No. 13(8)21 dated 11th August, 2021 registered with South West Khasi Hills District, P.S. Mawkyrwat is also not present to give instructions. Hence, the Officer to remain present on the next date. As a result of this, the complainant, who was asked to remain present, as this is a petition seeking quashing the FIR, had to incur travel expenses. Hence, the State Government is directed to pay cost of ₹1000/- to the respondent No. 3 - Smti Dwip Lyngkhoi (complainant) before the next date.
Stand over to 16th March, 2026.
Interim relief granted earlier, to continue till the next date.