MERIS TANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. J. Shylla, learned counsel for the petitioner who has submitted that an FIR dtd. 14/1/2022 was lodged before the Ladrymbai Police Out Post, East Jaintia Hills District by one Shri Md Rafiqul Ali informing the police that he is the owner of one Bolero pickup Truck No. AS-01-JC-3947 which was driven by one Shri. Bidya Dawa Dutta. The informant has also informed that he received a phone call from the Ladrymbai Police Out Post that a suspected burnt body found from a place called Moowakhu Dkhiah West, East Jaintia Hills suspected to be that of his driver since the vehicle was found abandoned at another place.

(2.) The informant along with the relative of the driver went to Khliehriat CHC and identified the dead body as that of the deceased driver. It is prayed that necessary action be taken as per law. Accordingly, the police registered a criminal case being Khliehriat P.S. Case No. 5 (1) of 2022 under Sec. 302/34 IPC.

(3.) The accused Shri. Lodestar Tang, son of the petitioner herein was strongly suspected to be involved in the crime and was arrested on 3/4/2022. It is also mentioned that on an earlier occasion, the said accused had approached this Court for grant of anticipatory bail, but the same was rejected vide order dtd. 24/2/2022.