SPELMON SHILLANGAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. Th. Rakesh Singh, learned counsel for the petitioner/accused, who has submitted that the petitioner/accused has been named in an FIR dtd. 3/3/2026, wherein, is found allegation of use of force and firearms between two groups of people who are involved in a spot inspection of some disputed land.

(2.) However, the learned counsel would submit that, although, his name has been reflected in the FIR as one of the accused persons, the fact remains that on the date when the alleged incident had happened, he was not present at the site. Accordingly, it is prayed that this application for grant of anticipatory bail may be allowed.

(3.) Mr. H. Abraham, learned GA appears on behalf of the State respondent.