Talat Nazia Begum Vs State Of Meghalaya & Anr

Meghalaya HC 15 Dec 2025 Criminal Petition No. 85 Of 2025 (2025) 12 MEG CK 0292
Bench: Single Bench

Judgement Snapshot

Case Number

Criminal Petition No. 85 Of 2025

Hon'ble Bench

B. Bhattacharjee, J

Advocates

A.S. Siddiqui, C. Rapsang, H. Abraham, I. Lyngwa

Judgement Text

Translate:

B. Bhattacharjee, J

Heard Mr. A.S. Siddiqui, learned Senior counsel assisted by Ms. C. Rapsang, learned counsel appearing for the petitioner.

Issue notice returnable in 3 (three) weeks.

Mr. H. Abraham, learned GA appears for the respondent No.1.

The petitioner shall take steps for service of notice upon the respondent No.2 within two days.

List this matter after 3 (three) weeks.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More