BETTY N. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is a case where the petitioner represented by Mr. A.S. Siddiqui, learned Sr. counsel has approached this Court with a prayer for modification of one of the conditions set out in the bail order dtd. 30/7/2021, whereby the learned Sessions Judge, Shillong had granted pre-arrest bail to the petitioner in connection with Laban P.S. Case No. 52 (07) of 2021 under Sec. 323 read with Sec. 3/4 of the POCSO Act.

(2.) The prayer made by the petitioner herein is that she is required to go for medical check-up and treatment at Guwahati outside the State of Meghalaya and the condition No. 3 prevents the petitioner from leaving the jurisdiction of the Court concerned. Hence, the prayer for modification of the same.

(3.) Mr. R. Gurung, learned GA appearing on behalf of the State respondent has objected to the prayer made by the learned Sr. counsel for the petitioner on the ground that the papers annexed with the petition as far as the reason for treatment of the petitioner is concerned reveals that the ailments or complaint could easily be treated at Shillong and there is no requirement for the petitioner to go to Guwahati for the same.