ATEN MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. M.K. Das, learned counsel for the petitioner. Also heard Mr. K.P. Bhattacharjee, learned GA for the State respondent No. 1.

(2.) In the meantime, as prayed for, the petitioner is allowed to go on interim bail on conditions that he shall not abscond and that he shall cooperate with the I/O as and when required.

(3.) It is made clear that the interim bail will be only for a period until necessary orders is passed by this Court.