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Judgment
WP(C) No. 169 of 2015 was disposed of by an order of March 22 of 2016. However, an order dated May 8, 2023 has been received by this Court earlier this week by which the Supreme Court has set aside the order of March 22, 2016 and has required this Court “to decide and dispose of the writ petition afresh in accordance with law and on its own merits and taking into consideration the observations made by this Court in the case of Sushila Devi (supra), referred to hereinabove and other relevant material on record and may also consider whether the investigation is to be handed over to another agency or not …”
It is submitted on behalf of the erstwhile petitioner, the mother of a deceased police officer who suffered an unnatural death, that the writ petitioner has died. Counsel will take instructions as to whether there is anyone interested in pursuing the petition.
On behalf of the State, it is submitted that the criminal trial is proceeding in right earnest before the Sessions Judge, Shillong and more than 10 witnesses have been examined.
The matter will appear a fortnight hence and even if no one else is interested in pursuing the petition, in view of the circumstances in which the petition was filed, the Court may look into the papers and make appropriate orders in accordance with law on its own motion.
List on June 16, 2023.