David Das vs State Of Meghalaya & Anr

W. Diengdoh, J

Ms. S. Nongsiej, learned counsel for the petitioner has submitted that this Court vide order dated 13.11.2025, has granted interim bail to the accused, Shri. David Das which period expired on 18.11.2025, to allow the accused person to approach the relevant authorities for filling up of some forms for his Class XII examination. However, in the meantime, the grandmother of the accused person has expired, and for which reason, the relatives of the accused could not take steps for his release on interim bail, as such, he was in turn kept in custody in the District Prisons and Correctional Home, Shillong without effectively complying with the order of this Court.

It was also fairly submitted by the learned counsel that at this point of time, the prayer for interim bail would serve no purpose. The order dated 13.11.2025 in this regard has therefore become infructuous.

Another submission made by the learned counsel is that, steps have been taken for issuance of notice upon the respondent No. 2/complainant. The report of such notice has been received by this Court, however, on perusal of the said report, it is noticed that there is no effective compliance report by the Investigating Officer, inasmuch as, there is no indication as to whether the complainant would contest this matter in Court or would appoint a Legal Aid Counsel. She also submits that, perhaps, the Investigating Officer may not have conveyed this information to the complainant. Accordingly, the Investigating Officer is directed to file a comprehensive report in this regard on the next date fixed.

Mr. K. Khan, learned PP assisted by Mr. A.M. Pala, learned GA for the State respondent No. 1 has ensured that he will convey the order of the Court to the Investigating Officer.

On prayer made, list this matter on 01.12.2025 for further hearing.