GANGA SUNAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Shri. Sadeep Kumar Sunar was arrested in connection with Nongpoh P.S. Case No. 116 (10) 2023 under Sec. 120B/420/467/468/424/329/411/414/34 IPC.

(2.) This application under Sec. 439 Cr.P.C has been preferred by the petitioner herein, who is the sister of the said arrested person with a prayer for grant of bail.

(3.) Mr. R. Gurung, learned counsel for the petitioner has submitted that the facts leading to the arrest of Shri. Sadeep Kumar Sunar was that on 5/10/2023 at about 7:30 pm, the police of Byrnihat Outpost received telephonic information that the arrested person was moving with a consignment of gold biscuits from Shillong towards Guwahati. At about 8:02 pm, on a tourist vehicle being intercepted at the checkpoint set up for the same, the police found three persons present in the vehicle which apart from the arrested person, also includes the driver and one Smti. Radhika Vetwal. On the vehicle being searched, seven gold biscuits were found from the possession of Smti. Radhika Vetwal. On being interrogated, the occupants of the vehicle failed to give satisfactory answers as to the possession of such gold biscuits without any valid documents and accordingly, they were detained for questioning and eventually, Shri.Sadeep Kumar Sunar and Smti. Radhika Vetwal were arrested and forwarded to custody.