SIDDIQUE ALI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.A. Sheikh, learned counsel for the petitioner who has submitted that this application for grant of bail has been filed under Sec. 439 Cr.P.C seeking bail on behalf of the son of the petitioner who is an accused and is in custody in connection with Phulbari P.S. Case No. 48 (6) of 2022 under Sec. 397/395/34 IPC.

(2.) Before proceeding with the matter, on a query made by this Court, Mrs. N.G. Shylla, learned Sr. GA prays that she may be allowed to seek instructions as far as the status of the case is concerned.

(3.) Be that as it may, the matter will now be posted for hearing on the next date and the State respondent is directed to produce copy of the case diary along with the latest status report.