DABIANG LAMARE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The Petitioner is the sister of the accused Shngain Lamare who is presently in judicial custody in connection with Saipung P.S. Case No 26(5)14 since registered as Session Case No 02/2015.

(2.) It is the averment of the Petitioner that the accused was arrested on 26/06/2014 and was remanded to judicial custody since then, even after the expiry of the mandatory 90 days period which ended on 24/09/2014, the police having failed to complete the investigation then.

(3.) The Petitioner has also stated that the other co-accused has already been released on bail by the Trial Court and as such, this petition is made with a prayer for release of the accused on the ground of parity.