DANIEL KHONGSIT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR dated 04.06.2020 followed by another supplementary FIR dated 06.06.2020 was lodged by the Complainant Smti Kashmir Dkhar before the Officer-In-charge Dawki Police Station, West Jaintia Hills District, which became the subject matter of Dawki P.S. Case No. 63 (06) 2020 under Sections 354/357/341/326/109/506/34 IPC.

(2.) A number of persons were named in the said FIRs, two of whom were arrested by the police. Two other named accused in the said FIRs, Viz Shri Daniel Khongsit the Headman of Bakur (Dawki) village, West Jaintia Hills District, Meghalaya and Shri. D. Donstan Khonglah, who is the Secretary of the Bakur Durbar Shnong have approached this Court with separate applications under Section 438 Cr.P.C.

(3.) These two applications, preferred by Shri Daniel Khongsit (hereinafter known as Petitioner No. 1) in A. B. No 10 of 2020 and Shri D. Donstan Khonglah (hereinafter known as Petitioner No. 2) in A.B. No 11 of 2020 being directly connected and having arisen from the same criminal case registered as Dawki P.S. Case No. 63 (06) 2020, it is therefore considered expedient to take up the same together and a common order be passed.