LAWS(MEGH)-2023-2-5

TENGSUANG D. MARAK Vs. STATE OF MEGHALAYA

Decided On February 03, 2023
Tengsuang D. Marak Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) Heard Mr. K.Ch. Gautam, learned counsel for the petitioner.

(2.) In the meantime, as prayed for, the petitioner is allowed to go on interim bail on the condition that he shall not abscond and that he shall appear before the I/O as and when required. m