WALSON MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. D. Kumar Dutta, learned counsel on behalf of the petitioner and Ms. S.G. Momin, learned P.P for the respondent.

(2.) This is an application for Anticipatory Bail in connection with Tura Women P.S. Case No. 45(08)2019, U/s 376/511/325 IPC.

(3.) Learned counsel for the petitioner submits that there is no ingredient of any offence under Section 376 IPC nor any made out, but has no submissions with regard to the grievous injury caused to the victim.