JAKSRANG CH. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. L.M. Sangma, learned counsel for the petitioner/applicant.

(2.) Also heard Ms. S. Ain, learned GA for the State respondent, who has submitted that, on being directed by this Court, copy of the case diary connected to Williamnagar Women P.S. Case No. 14/2025 under Sec. 108 BNS, 2023 has been produced before this Court today.

(3.) It is also the submission of the learned GA that the petitioner/applicant, since the day the FIR was lodged, was found missing inspite of diligent effort made by the police to locate him. It is only when he was granted interim bail on an application filed for grant of anticipatory bail before the Court of the learned District and Sessions Judge, East Garo Hills at Williamnagar that he appeared before the Investigating Officer, and his statement under Sec. 180 BNSS was accordingly recorded. However, the Trial Court, on consideration of the facts and situation prevalent at that point of time vide order dtd. 19/8/2025, had rejected the prayer for grant of anticipatory bail.