LUKAS M. SHYLLA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. J. Shylla, learned counsel for the petitioner and Mr. N.D. Chullai, learned AAG assisted by Mr. R. Gurung, learned Addl. P.P. for the respondent.

(2.) Mr. J. Shylla, learned counsel for the petitioner has vehemently submitted that the petitioner is not involved in any manner in the said incident that pre-arrest bail be granted with the undertaking that the petitioner will cooperate fully with the investigation.

(3.) This Court by order dated 21.12.2018 had directed for objections within 10(ten) days. Today, the Addl. P.P. has produced the status report concerning Khliehriat P.S. Case No. 195 (11) of 2018 under Section 307/392/34/326 I.P.C. On perusal of the status report the same reflects and records the incident that had occurred on 8th November, 2018 and the subsequent events and investigation. The name of the petitioner is found mentioned in the status report wherein it has been mentioned that attempt had been made to arrest him but he was not found. The status report is inclusive of many facts and events that surround the entire incident with the names of the persons allegedly involved are recorded, and is not specific to the petitioner alone.