IRSHAD ALOM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.K. Hassan, learned counsel for the petitioner, who has submitted that this application under Sec. 438 Cr.P.C has been filed with a prayer for grant of pre-arrest bail in connection with Rajabala P.S. Case No. 14 (10) 2023 under Ss. 324/307/34 IPC, wherein on an FIR lodged before the Officer-in-Charge, Rajabala P.S, Rajabala, West Garo Hills, Meghalaya by the informant, who is the father of one Shri. Shamim Imran Sarker, alleging that his son was attacked by five persons, one of whom is the petitioner herein and as a result of which, he was stabbed by a knife and thereby, received grievous injuries on his person. Subsequently, the police on verification, has registered the said Rajabala P.S. Case No. 14 (10) 2023 and investigation was launched.

(2.) The learned counsel has also submitted that the petitioner herein being apprehensive of imminent arrest, has approached the Sessions Court at Tura, West Garo Hills District, praying for grant of pre-arrest bail, however, his two applications have been rejected. He is now before this Court with this instant application.

(3.) One of the main grounds in support of his case, raised by the learned counsel for the petitioner is that this Court, had, vide relevant orders granted pre-arrest bail to some of the co-accused herein and as such, on the ground of parity, the prayer of the petitioner may also be allowed.