BALKARIN CH. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has approached this Court with this application u/s 438 CrPC with a prayer for grant of pre-arrest bail in connection with Mendipathar PS Case No. 01(01)2022 u/s 395 IPC.

(2.) An FIR dtd. 6/1/2022 was lodged before the Officer-In-charge Mendipathar Police Station by Shri Prakash Ch. Momin, the proprietor of M/s Super Energy Point, Mendipathar alleging that on 5/1/2022 at around 4:00pm, some unknown people came to the petrol pump premises in three cars and some bikes and two of them introduced their names as Mr. Balkarin Marak, the petitioner herein and Mr. Rayan Ch. Marak along with Mr. Trelen Deka. This group of people threatened the dispensing selling man to allow them to check the delivery and, in the process, they snatched the keys of the petrol pump and demanded a sum of rupees ten lakhs from the staff and on being refused, they forcibly took full tank fuel in their cars and bikes and then forcefully closed the outlet.

(3.) On receipt of the said FIR, a case was registered as Mendipathar PS Case No. 01(01)2022 u/s 395 IPC and investigation was launched. In course of investigation, three persons were apprehended and their statements were accordingly recorded u/s 161 CrPC.