YOOWANPHI SYNGKON Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These set of applications involving similar and identical facts are proposed to be disposed of by this common judgment and order.

(2.) Heard Mr. S. Dey, learned counsel for the petitioners as well as Mr. K. Khan, learned PP assisted by Mr. H. Kharmih, learned Addl. PP for the State respondent.

(3.) This Court vide order dtd. 29/4/2025, had briefly narrated the sequence of events as has been portrayed by the petitioners, wherein on account of allegation of assault and counter allegation in that regard resulting out of a scuffle between two parties in which FIR and counter FIR was filed, in one of the FIR, Raliang P.S. Case No. 13 (04) 2025 under Sec. 118 (2)/351(3) BNS, 2023 was registered, which prompted the petitioners herein to file these set of applications for grant of Anticipatory Bail on the ground that they apprehend imminent arrest in connection with the said case.