TROILEN DEKA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. A. Bhattacharya, learned counsel for the petitioner.

(2.) Also heard Mr. H. Kharmih, learned Addl. PP for the State respondent.

(3.) This is an application under Sec. 438 Cr.P.C for grant of pre-arrest bail to the petitioner, however at this juncture, the learned counsel for the petitioner has submitted that the C.D may be called for so as to enable this Court to peruse the same.