MAJBUN NISA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By means of this Bail Application, the applicant has sought for release of accused Shri Sarfaraz Ali @ Rehan who is in Jail in connection with Sadar P.S. Case No. 36(2) of 2014 relating of offence punishable under Section 506 I.P.C., on bail.

(2.) HEARD .

(3.) ON the other hand, learned counsel for the State submitted that after release on bail in Sadar P.S. Case No.295(10) of 2013, the accused is threatening the informant.