RAJEEV BAIDYA Vs. STATE OF MEGHALAYA

JUDGEMENT

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

(2.) The factual aspect of the case leading to the registration of Shella P.S Case No. 9 (02) 2020 under Sections 148/506/302/34 IPC read with Section 3 of the PDPP Act, is that an incident occurred on 28.02.2020 at Ichamati under Shella Police Station when, after a meeting organized by the Khasi Student Union(KSU), at about 4.30 PM or so, a group of people armed with sticks, machete, iron rods etc. suddenly came and attacked the members of the KSU as a result of which many of them were injured and one person eventually succumbed to his injuries.

(3.) In this connection, an FIR was lodged on 28.02.2020 by the President and Secretary KSU, South Khasi Hills Unit upon which the said Shella P.S Case No. 9(2) 2020 was registered and on 29.02.2020 a number of suspects were arrested, including Shri Bijit Baidya.