TROILEN DEKA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. B. D. Konwar, learned counsel for the petitioner who has submitted that an FIR dtd. 6/1/2022 was lodged before the Officer-in-Charge, Mendipathar PS, Mendipathar, East Garo Hills, Meghalaya. In the said FIR, the informant therein Shri. Prakash Ch. Momin is said to be the proprietor of a petrol pump named and styled as M/s Super Energy Point Mendipathar. The allegation is that on 5/1/2021 at about 4 P.M. some unknown people came to the said petrol pump in three numbers of cars and some bikes and after introducing themselves as members of a local organization, they suddenly threatened the Dispensing Selling Man to allow them to check the delivery. On being told by the pump attendants that the same has already been checked and found to be okay, the said group threatened the staff of the outlet and also snatch the keys of the petrol pump while demanding a sum of Rs.1,00,000.00 (Rupees One Lakh) only from the staff. The group also forcefully filled up full-tank fuel in their cars and bikes and forcefully closed the outlet.

(2.) The FIR was duly registered with Mendipathar PS Case No. 1 of 2022 u/s 395 IPC and investigation was launched.

(3.) The learned Sr. counsel has further submitted that the petitioner is not at all connected with the allegation contained in the FIR but, as his name has appeared thereon and apprehending arrest has, in the first instance preferred an application for grant of pre-arrest bail from the Court of the learned Sessions Judge, North Garo Hills vide A.B. No. 11/2022. The learned Sessions Judge has accordingly, granted him interim pre-arrest bail vide order dtd. 25/2/2022. However, only on the ground that the petitioner has failed to appear before the I/O, which according to the petitioner the same was due to miscommunication, the interim bail granted was set aside and the bail application was consequently rejected.