High CourtsSingle Bench(2026) 11 MEG CK 0538

Shri. Grikseng Ch. Marak vs State Of Meghalaya

Meghalaya High Court · Decided on 6 November 2026

HON’BLE JUDGES
W. Diengdoh, J
RESULT
Dismissed
CASE NUMBER
AB. No. 36 of 2026

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Judgment

3 paragraphs · 53 words

Mr. M.K. Das, learned counsel for the petitioner has made a prayer for withdrawal of this application with liberty to file afresh.

Mr. Atiar S. Dey, learned Sr. GA appearing for the State respondent has no objection to the prayer made.

Accordingly, this application is dismissed as withdrawn with liberty sought for allowed.