High CourtsSingle Bench

Dharamukkala Srinivasa Rao vs State Of Meghalaya & Ors

Meghalaya High Court · Decided on 28 April 2026 · Citation: (2026) 04 MEG CK 1069

HON’BLE JUDGES
Revati Mohite Dere, CJ
CASE NUMBER
Criminal Petition No. 20 Of 2025
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Judgment

3 paragraphs · 101 words

Revati Mohite Dere, CJ

Learned Advocate General on instruction states that on 1st April, 2026, the Investigating Officer investigating FIR No.286(9) of 2024, registered with Police Station Sadar, Shillong, Meghalaya, has been replaced by a new officer. He states that the new officer has recorded the statements of as many as 46 witnesses till date and that the investigation is going on in the right direction. Learned Advocate General has tendered a status report of the investigation carried out so far. The said report is taken on record.

Learned Advocate General seeks further time, on his request, stand over to 24.06.2026.