ANIL KUMAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Matter taken up via video conferencing.

(2.) Heard Mr. Satyendra Kumar, learned counsel for the petitioner who has submitted that this is an application for grant of bail on behalf of the petitioner who was arrested in connection with Mawlai PS Case No. 38(5)2018 u/s 364/302/201 IPC.

(3.) The cause for the arrest of the petitioner is on the basis of an FIR dtd. 29/5/2018 lodged by one Shri Seiyaton Soro, who has reported that his sister was found missing from home since 26/5/2018 and could not be traced. The FIR lodged before the Officer In-Charge Laitumkhrah PS, Shillong was forwarded to the Officer In-Charge Mawlai PS for necessary action, since by then, the dead body of the said sister of the informant was recovered from Mawiong View Point, GS Road.