RANI DEY Vs. STATE OF MEGHALAYA

JUDGEMENT

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

(2.) The petitioner has come before this Court with an application under Section 439 Cr.P.C. seeking grant of bail on behalf of her brother Shri. Shiba Dey who was arrested in connection with G.R. Case No. 8(6) of 2020 u/s 148/326/506/307/302/34 IPC r/w section 3 of the PDPP Act arising out of Shella P.S case No. 9(2) 2020 u/s 148/506/302/34 IPC r/w section 3 of the PDPP Act.

(3.) A brief factual observation of the events leading to the registration of the said Shella P.S case No. 9(2) 2020 is that on 28.02.2020, an FIR was filed by the President and Secretary KSU of South Khasi Hills District Unit 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 one person was seriously assaulted and later succumbed to his injuries.