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Judgment
W. Diengdoh, J
Mr. S.M. Suna, learned counsel for the petitioner has submitted that the amended petition has been filed, wherein the name of the informant has been deleted from the array of respondents. However, the learned counsel has submitted that, by virtue of this Court’s order dated 03.04.2025 passed in BA. No. 14 of 2025 in the case of Shri. Balbinder Singh v. State of Meghalaya & Ors at para 12 of the same, what is required is for the informant/complainant to be noticed of these proceedings before this Court and the Investigating Officer has been mentioned as the authority to cause issuance of such notice. As such, it is prayed that the petitioner may take steps for issuance of such notice through the Investigating Officer of the case and the Investigating Officer will then take necessary steps and file a report before this Court.
Accordingly, the petitioner is hereby directed to take necessary steps, and the Investigating Officer is also directed to complete the procedure and file the necessary report before this Court within the next date fixed.
List this matter after 2(two) weeks.