MODIFY DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Deb, learned counsel for the petitioner who has submitted that this petition is filed with a prayer for grant of bail to the petitioner who was arrested in connection with Rynjah P.S. Case No. 47(4) of 2024 under Sec. 376D/509 IPC read with Sec. 66(E)/67A of the Information Technology Act, 2000. The learned counsel has also led this Court to the contents of the petition, particularly the relevant averments where the role of the petitioner has been indicated in course of investigation such role being reflected in the forwarding report filed by the I/O from time to time before the trail court.

(2.) It is however at this juncture, on the submission of the learned Addl. P.P, Mr. S. Sengupta, seeking indulgence from this Court to produce the relevant case diary and the latest status report to be filed by the I/O, the learned counsel for the petitioner has no objection to such prayer.

(3.) Accordingly, at this stage, firstly the question of issuance of notice not being relevant inasmuch as the respondent is represented by the Addl. P.P the submission of the parties that the case diary be produced before this Court is found acceptable.