DANIEL KHONGSIT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The anticipatory bail application No. 7 of 2020 has been filed by the petitioner Shri. Daniel Khongsit, who is presently the Headman of Bakur (Dawki) village, West Jaintia Hills District, Meghalaya.

(2.) The anticipatory bail application No. 8 of 2020 has been filed by the petitioner Shri. D. DonstanKhonglah, who is the Secretary of the Bakur Durbar Shnong, Bakur Village, West Jaintia Hills District, Meghalaya since May 2019.

(3.) These two applications have arisen from the same criminal case registered as Dawki P.S. Case No. 63 (06) 2020 under Sections 354/357/341/326/34 IPC, it is therefore considered expedient to take up the same together and a common order be passed.