PHOS MUSKOR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR dated 31.03.2021 was lodged before the Officer in Charge Nartiang Police Station by Shri Berjilius Muksor, headman Takhniang village to the effect that Shri Arlangki Suchiang saw one person lying on the roadside at a place called Pohkseh, Takhniang village and informed the Headman, Takhniang village who went to the spot and found the said person identified as Moris Lamin. The said Headman then went to Nartiang police station to file the FIR. On receipt of the said FIR, Nartiang PS Case No. 11(3)2021 u/s 302 IPC was registered and taken up for investigation.

(2.) Another FIR dated 30.03.2021 was also filed by Smti Bianoris Pale the wife of the deceased Moris Lamin jointly with Smti Lusta Lamin the sister of the deceased. Since the said FIR relates to the same incident which is the subject matter of Nartiang PS Case No. 11(3)2021 u/s 302 IPC, the same is treated as Supplementary FIR.

(3.) Three applications for grant of anticipatory bail was preferred before this Court by three individual applicants. However, since the subject matter of the applications is one and the same i.e. the incident related in the FIRs registered as Nartiang PS Case No. 11(3)2021, therefore it is deemed expedient and convenient to deal with all three applications together and to pass a common order.