SAKIRUL MIAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Matter taken up via video conferencing.

(2.) Heard learned Sr. Counsel Mr. A. S. Siddiqui along with Ms. M.K. Sah learned counsel who has submitted that the petitioner on being apprehensive of imminent arrest in connection with Ampati Women PS Case No. 20(11)2021 under sec. 3(a)/4 of POCSO Act r/w sec. 447 IPC has approached this Court by way of this application under sec. 438 Cr.PC for grant of pre-arrest bail.

(3.) The petitioner's version is that he is a carpenter by profession and has a partner Shri Monzil Miah of the same village that is Nayapara. In course of their business relation, the petitioner made an allegation that Shri Monzil Miah had mis-appropriated his profit share of the business and when he went to his house (Monzil Miah) requesting for payment, the said Monzil Miah along with his wife and other persons locked him in a room. Somehow, the petitioner managed to flee from there.