KHROO RYMBAI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.M. Suna, learned counsel for the petitioner who has submitted that the petitioner has been named in an FIR lodged by one Shri Man Dkhar alleging that he is involved in a case of assault on the night of 5/4/2022, wherein the brother of the complainant Shri. Mul Dkhar was said to have been viciously assaulted and beaten by two people, one of which is the petitioner herein. The FIR was registered as Jowai P.S. Case No. 39(4)2022, under Ss. 307/34 IPC.

(2.) Being apprehensive of imminent arrest by the police in connection with the said abovementioned case, the petitioner at the first instance, had approached the Court of the learned Sessions Judge, Jowai on 8/4/2022 with an application praying for grant of pre-arrest bail which was rejected.

(3.) The petitioner went on to say that the alleged FIR dtd. 7/4/2022 is faked and incomprehensive, inasmuch as, details of the injuries suffered by the victim has not been pointed out and the weapon of assault was also not clearly described. It is also reliably learnt that the victim was admitted at the hospital only for one day and was discharged thereafter.