ROHIT KUMAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. Philemon Nongbri, learned counsel for the petitioner. Also heard Mr. S. Sengupta, learned Addl. PP for the State respondent. This application has been filed under Sec. 438 Cr.P.C for grant of pre-arrest bail in connection with an FIR dtd. 14/9/2022 lodged by the complainant who is the wife of the petitioner herein. Pursuant to the filing of the said FIR, the police has caused issue of notice under Sec. 41-A Cr.P.C calling upon the petitioner herein to appear before the police authorities. However, in the meantime, the petitioner has approached this Court with this instant application.