MILON G. MOMIN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. P.T. Sangma, learned counsel on behalf of the petitioner and Mr. K. Khan, learned Sr. P.P. assisted by Mr. A. Kharwanlang, learned GA on behalf of the State of Meghalaya.

(2.) As directed by this Court vide order dated 11.11.2019, the Case Diary has been produced before this Court today by the learned Sr. P.P.

(3.) Learned counsel for the petitioner submits that the petitioner herein has approached this Court with an application under Section 438 Cr.P.C seeking for anticipatory bail in connection with Williamnagar Women P.S. Case No. 31 (07) 2019, under Section 302/201 IPC.