TAIMUR ALI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.A. Sheikh, learned counsel for the petitioners.

(2.) Also heard Mr. S. Sengupta, learned Addl. PP for the State respondent, who has submitted that the case diary as well as the status report filed by the Investigating Officer has been produced before this Court today. It is also submitted that the charge sheet in this case has been filed and the petitioners herein have also been named as accused persons, meaning that there is established prima facie case against them as far as their involvement in the incident which took place on 25/6/2025, wherein the deceased, Shri. Aminul Islam @ Bhulu was said to have been a victim of a mob lynching, the mob consisting about 500 persons or so is concerned. The learned Addl. PP also submits that, amongst those who have been arrested, some of them have been enlarged on bail, and some of them are still in custody, according to the degree of their involvement.

(3.) It is the further submission of the learned Addl. PP that, since the charge sheet have been filed and the petitioners herein have been named as some of the accused persons, therefore, it would be prudent for the said petitioners to have moved an application for grant of anticipatory bail before the Trial Court. However, there is no strong objection by the learned Addl. PP as far as the prayer in this petition is concerned.