GOBIND DUTTA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application filed under Section 438 of the Code of Criminal Procedure, 1973 seeking pre-arrest bail in Case No. 16(6) of 2019 under Sections 188/379/426/420/120(B) IPC read with Section 3 of the Prevention of Damage to Public Property (PDPP) Act, 1984 and Section 7 of Meghalaya Forest (Removal of Timber) (Regulation) Act, 1981 registered at Bajengdoba Police Station.

(2.) Learned counsel for the parties agreed that the facts of the case herein, are identical to that of A.B. No. 7 of 2019 in the case of Shri Tankeswar Deka v. State of Meghalaya. Thus, detail facts are not being recorded.

(3.) On 05.07.2019, the petitioner was directed to appear before the Investigating Officer on 08.07.2019 at 11.00 AM for further interrogation and was also directed to cooperate with the investigation. In the meantime, arrest of the petitioner was stayed.