KISHAN GUPTA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. K. C. Gautam, learned counsel for the petitioner who has submitted that the petitioner is a permanent resident of Happy Valley, Shillong in the East Khasi Hills District of Meghalaya and is presently residing at Gurgaon, Haryana where he is employed at White Hat Junior, a private enterprise located at Gurgaon, Haryana.

(2.) The petitioner is aware of an FIR dtd. 17/8/2022 filed before the Officer-in-Charge, Crime Branch P.S. (Eastern Range), Shillong which was registered as Crime Branch P.S. Case No. 03(08) 2022 under Sec. 420/468/471/34 IPC. The petitioner is also aware that two persons have been arrested in connection with the said case.

(3.) It is also submitted that the petitioner came to know that the police had gone to his residence at Happy Valley where his parents is residing and have enquired about his whereabouts from his parents. In fact, on 23/9/2022 he received a telephonic call from the I/O of the aforementioned case, requiring his appearance before the said I/O in connection with the said case.