MILON DAS Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) One Shri. Sushen Das was arrested on 29.02.2020 in connection with Shella P.S. Case No. 9 (2) 2020 under Section 148/326/506/307/302/34 IPC read with Section 3 of PDPP Act. The accused person is presently in Judicial custody and lodged at Tura District Jail, West Garo Hills.

(2.) The petitioner herein is the wife of the said accused person Shri. Sushen Das who has moved this instant petition before this Court invoking the provisions of Section 439 Cr.P.C with a prayer for release of the accused person above named.

(3.) Heard Mr. K. Paul, learned counsel for the petitioner who has submitted that the petitioner would rely on one aspect of the matter i.e. the fact that the accused person is entitled to bail on the ground of sickness, which has been elaborately pointed out by the learned counsel submitting that the accused person is suffering from "Bronchiectasis with partial subsequental collapse in the right lower lobe of the lung".