LOWINGSTONE SUCHIANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Thapa, learned counsel for the petitioner.

(2.) Also heard Mr. B. Bhattacharjee, learned AAG for the State respondent. This is an application filed for grant of pre-arrest bail, wherein the petitioner has been impleaded as an accused on the basis of an FIR dtd. 18/12/2022 filed at Khliehriat Police Station, East Jaintia Hills District by the complainant who is a police official.

(3.) At this juncture, it would not be necessary to go into the details of the FIR, suffice it to say that the plea of the petitioner is that he is apprehending arrest on the basis of proceedings as a result of the said FIR.