SANDEEP BHALERAO Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR was lodged before the Officer-in-Charge, Sadar Police Station on 6/3/2025 by one Mr. Anshit Raj Kakkar representing M/s Nice Infotech wherein an allegation was made that wires connected to the VMDS located at old Assembly, DC Office and Additional Secretariat were found missing on being checked by the complainant and the team. Therefore, the said FIR was filed on the ground that theft has been committed.

(2.) In course of investigation, on the case being registered as Sadar P.S Case No. 64(03) of 2025 under Sec. 305(e)/324(3)(5) BNS, a notice was issued upon the applicant directing him to appear before the IO on 19/5/2025. The applicant has replied to the said notice vide a communication dtd. 4/6/2025 seeking rescheduling of the date of his appearance since he is a resident of Pune, in the State of Maharashtra and could not appear on the said date fixed. However, in the meantime, apprehending arrest in connection with the said Sadar P.S case, the applicant had approached the Hon'ble Bombay High Court with an application seeking transit bail to allow him to appear before the competent court of jurisdiction in the State of Meghalaya. Vide order dtd. 10/6/2025, the applicant was allowed by the Hon'ble Bombay High Court to appear before the competent court in the State of Meghalaya for which he was granted transit bail.

(3.) The period of transit bail being exhausted, the applicant has now approached this Court with this instant application seeking grant of pre-arrest bail.