RIBANYLLA PYRTUH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On the urgency mention made, this petition has been taken up on supplementary board in this Court today itself.

(2.) This petition is filed by the daughter of the accused in Resubelpara P.S. Case No. 3(5) of 2016 that has been registered for the offences under Sections 403/409 IPC. It is submitted that the accused, father of the petitioner, who was arrested on 01.05.2016, was remanded to police custody for 7 (seven) days and has now been remanded to judicial custody.

(3.) The grievance stated in this petition is that when a bail application on behalf of the accused (father of the petitioner) was sought to be presented in the Court of Additional Deputy Commissioner at Resubelpara, the applicant was informed that no bail application could be moved before 19.05.2016 for the reason that the Additional Deputy Commissioner would remain busy in connection with the election of Tura Parliamentary Seat. In these circumstances, the present petition has been moved in this Court for consideration of the bail plea of the accused concerned.