HAMMED BALOGUN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The Petitioner Mr. Hammed Balogun, a Nigerian national residing at Demthring, Shillong with his wife and child has approached this Court with an application u/s 438 Cr.PC praying for grant of pre-arrest bail in connection with Dawki PS Case No. 16(6)2021.

(2.) It is the case of the Petitioner that he had received a notice u/s 41 Cr.PC in connection with the said Dawki PS Case (supra) and had accordingly reported before the Dawki PS on 16/7/2021. After being questioned, he was allowed to leave the police station in the evening but was again directed to report before the said police station after three days and was threatened that next time he would be arrested.

(3.) The Petitioner has further stated that he had been willingly cooperating with the investigation in all possible manner but due to the threat of arrest, he is apprehensive that he may be falsely implicated and arrested in the said Dawki PS case (supra).