STATE OF MEGHALAYA Vs. MESTONDER K HARI

JUDGEMENT

(1.) The petitioners have assailed the order dated 20.10.2016 passed by learned Judge, District Council Court, Shillong, in Crl. Misc. Case No. 27 of 2016, whereby the respondent was granted interim anticipatory bail till 21.11.2016 in P.S. Case No. 29 (10) 2016 under Section 376 I.P.C.

(2.) Mr. Noor Md. Mansuri, learned counsel appears on behalf of respondent submits that vakalatnama has been filed today.

(3.) Mr. N.D. Chullai, learned senior GA appearing on behalf of the petitioners submits that the application under Section-438 Cr.P.C. filed by the respondent is pending before the learned Judge, District Council Court, Shillong and an interim order was passed till 21.11.2016.