DANIEL KHONGSIT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This Court vide order dated 30.06.2020 in AB No. 7 of 2020 and also in AB No. 8 of 2020 involving the petitioners Shri Daniel Khongsit and Shri D.Donstan Khonglah respectively, had rejected the application for grant of pre arrest bail in respect of the petitioners mentioned above.

(2.) However, vide this instant application as well as a similar application being AB No. 10 of 2020 and AB No. 11 of 2020 respectively, also preferred by the same petitioners, that is, Shri Daniel Khongsit and Shri D.Donstan Khonglah ,an application for grant of pre arrest bail U/S 438 r/w Section 482 Cr.PC was preferred before this court.

(3.) Heard Ld. Sr. Counsel Mr. N.Dutta along with Mr. P.Nongbri, learned counsel on behalf of the petitioners. It may be mentioned that the two petitions arising out of the same and common FIR, it is deemed expedient to take up these two petitions together and to pass a common order.