WALIUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.A. Sheikh, learned counsel appearing on behalf of the petitioner as well as Mrs. N.G. Shylla, learned Sr. GA appearing on behalf of the State respondent.

(2.) The brief facts of the case of the petitioner is that on 18/6/2022, an FIR was lodged before the Officer-in-Charge, Phulbari Police Station by one Shri. Mofuzul Hoque, alleging that a group of seven dacoits broke into his house and tied his hands and feet with a cloth and thereafter, had looted gold and silver ornaments from his residence and also from his shop, which includes cash amounting to ? 1,60,000/- (Rupees one lakh sixty thousand).

(3.) On receipt of the said FIR, the police have registered a case being Phulbari P.S. Case No. 48 (06) of 2022 under Sec. 397/395/34 IPC.