ANJANA WAHLANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has approached this Court with this application under Sec. 439 Cr.PC for grant of bail to the petitioner's husband Shri. Martin Dkhar, who has been arrested in connection with Sadar P.S. Case No. 190(8) of 2022 under Sec. 120 (B) and 506 IPC read with Sec. 13 of the UAPA Act.

(2.) Heard Mr. Philemon Nongbri, learned counsel for the petitioner who has submitted that the accused, husband of the petitioner was arrested by the police on 16/8/2022 on the basis of an FIR of even date lodged by Inspector K. Thapa alleging that the said accused person has posted two derogatory comments on his facebook page on 15/8/2022 directed against the Hon'ble Chief Minister of Meghalaya with the comments "HNLC should kill him". This according to the complainant is a conspiracy to jeopardize the ongoing peace talks between the Central Government, the State Government and the HNLC. The accused was accordingly remanded to custody and is still in judicial custody for about 58 days till date.

(3.) The learned counsel has also submitted that the accused is a driver by profession and is presently employed with a private person and as such, has no criminal antecedent or is involved with any unlawful association within the State. The post in the said facebook page was made while he was under the influence of alcohol and as such it was not a deliberate or conscious act on the part of the accused.