SADIYA AKTHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These sets of bail applications filed under Sec. 483 (1) (b) Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023/Sec. 439 (1) (b) Cr.P.C read with Sec. 528 BNSS, 2023/Sec. 482 Cr.P.C. 1973 involving similar and identical facts and questions are proposed to be disposed of by this common judgment.

(2.) The issue emanates from an FIR lodged by the complainant/ S.I. D.B. Tyngkan of Amlarem, West Jaintia Hills District before the Officer-in-Charge, Dawki Police Station, West Jaintia Hills District on 16/6/2024. The contents of the FIR would reveal that the complainant, while on duty on 15/6/2024, had intercepted a Tourist vehicle proceeding from Dawki towards Pynursla, and on checking of the same, the occupants of the said vehicle were alleged to be Nationals of Bangladesh. Accordingly, the said occupants were arrested and confined to judicial custody. There are about 17(seventeen) of such occupants with 4(four) ladies who had 5(five) minor children with them.

(3.) The arrested persons, in due course, have preferred an application for grant of bail before the learned Judicial Magistrate First Class at Amlarem, West Jaintia Hills District and vide order dtd. 20/8/2024, the learned Judicial Magistrate First Class was pleased to allow the detainees to be enlarged on bail with imposition of certain conditions. One of the conditions is for execution of a personal bond of ? 20,000/- (Rupees twenty thousand) with two sureties of like amount.