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Judgment
13 paragraphs · 403 wordsW. Diengdoh, J
These set of applications involving similar and identical facts are proposed to be disposed of by this common judgment and order.
Heard Mr. S. Dey, learned counsel for the petitioners as well as Mr. K. Khan, learned PP assisted by Mr. H. Kharmih, learned Addl. PP for the State respondent.
This Court vide order dated 29.04.2025, had briefly narrated the sequence of events as has been portrayed by the petitioners, wherein on account of allegation of assault and counter allegation in that regard resulting out of a scuffle between two parties in which FIR and counter FIR was filed, in one of the FIR, Raliang P.S. Case No. 13 (04) 2025 under Section 118 (2)/351(3) BNS, 2023 was registered, which prompted the petitioners herein to file these set of applications for grant of Anticipatory Bail on the ground that they apprehend imminent arrest in connection with the said case.
At the outset, this Court had called for the report from the concerned Investigating Officer, and interim bail was granted to the petitioners with conditions set therein.
Today, when the matter was called up, the learned PP had produced the latest status report of the Investigating Officer and has pointed out that, it is the finding of the Investigating Officer that the petitioners are cooperating in the investigation and there is no intention to arrest them at this point of time. Accordingly, he submits that there is no objection, if the prayer for grant of Anticipatory Bail is allowed.
This Court on the submission so made by the learned PP, and on perusal of the said report of the Investigating Officer, is persuaded to allow the prayer made by the petitioners. Accordingly, the interim bail granted is hereby made absolute.
In the event of their arrest, the petitioners are directed to be released on bail on the following conditions that:
i) They shall not abscond or tamper with the evidence and witnesses;
ii) They shall appear before the Investigating Officer as and when required;
iii) They shall not leave the jurisdiction of Meghalaya without prior permission of the Investigating Officer; and
iv) They shall bind themselves on a personal bond of Rs. 20,000/- (Rupees twenty thousand) only with one surety of like amount to the satisfaction of the Trial Court.
In view of the above, these set of applications are disposed of accordingly.