SUMIT KUMAR AGGARWAL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. N. Khera, learned counsel for the petitioner as well as Mr. K. Khan, learned Public Prosecutor for the State respondents.

(2.) The brief facts of the petitioner's case is that the petitioner is said to be a partner of M/s Yash Coke involved in Coke industry, for which the said partnership firm is said to be operating within the Shallang area of West Khasi Hills District. The petitioner was served with a notice dtd. 29/5/2023 under Sec. 41-A of the Code of Criminal Procedure, 1973 in connection with Shallang P.S. Case No. 39 (12) of 2022 under Sec. 188/34/379/120B IPC read with Sec. 3(1)/21(1) MMDR Act, read with Sec. 15 Environment (Protection) Act and Sec. 3 Explosive Substances Act.

(3.) Pursuant to the issuance of the said notice, the petitioner had joined investigation and was questioned by the Investigating Officer. However, in due course, coming to learn that some noticees of the said notice under Sec. 41-A connected to Shallang P.S. Case No. 39 (12) of 2022 on their appearance before the Investigating Officer, have subsequently been arrested, the petitioner, therefore, apprehends that he may be arrested in such connection. Hence, this application.