SRITI DAS Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This matter has been taken up today via video conferencing.

(2.) The petitioner Shri. Sriti Das is the uncle of the accused person namely, Shri. Babul Das who has approached this Court with an application under Section 439 Cr. P.C. with a prayer for grant of bail on behalf of the accused person who was arrested on his surrender before the Officer-in-Charge Shella Police Station on 26.05.2020 in connection with G.R. Case No. 8 (6) of 2020 under Sections 148/427/506/302/34 IPC read with Section 3 of the PDPP Act arising out of Shella P.S. Case No. 9 (02) 2020.

(3.) From the averments made in the application, what can be understood is that on 28.02.2020, an FIR was filed by the President and Secretary, South Khasi Hills Unit of the Khasi Students Union in connection with an incident of rioting which took place on 28.02.2020 at Ichamati under Shella P.S, East Khasi Hills District in which many members were injured and one member was brutally assaulted, who later succumbed to his injuries leading to the arrest of some suspects, including the accused person above named, who is the uncle of the petitioner herein leading to registration of a criminal case being Shella P.S case No 9 (02) 2020 under Sections 148/427/506/302/34 IPC read with Section 3 of the PDPP Act.