DAMUT BANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Deb, learned counsel appearing on behalf of the petitioners as well as Mrs. T. Yangi. B, learned AAG appearing on behalf of the State respondent.

(2.) The learned counsel for the petitioners/accused has submitted that the petitioners/accused are both implicated in the same case being Jowai P.S. Case No. 31 (03) of 2023 under Sec. 307/506/34 IPC.

(3.) This Court vide order dtd. 19/4/2023 on the prayer of the petitioners for grant of pre-arrest bail, had enlarged them on interim bail pending perusal of the case diary (C.D) to ascertain the stage of investigation carried out by the Investigating Officer (I/O).