MIJANUR RAHMAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Learned counsel for the petitioner states that an application for Anticipatory Bail under Section 438 Cr. P.C. was presented in the Court of District and Sessions Judge, West-Garo Hills, Tura. It was urged by him that the said petition was returned to him and the petitioner was asked to file petition before the High Court. The original petition filed before the District and Sessions Judge, West-Garo Hills, Tura was produced to substantiate the aforesaid contention. Learned counsel for the petitioner also filed an affidavit of the girl, namely, Zushna Banu Rohman, the daughter of Kholilur Rohman who had lodged the impugned First Information Report.

(2.) The original petition presented before the District and Sessions Judge, Tura which was produced has been returned with a direction to be presented before the said Court. However, the affidavit of Zushna Banu Rohman daughter of the complainant has been taken on record. It has been stated in the affidavit that her father lodged a false F.I.R. before the Tura Women Police Station against the petitioner and she has married the petitioner of her own will. The father of the girl got the F.I.R. registered as Tura Women P.S case No.32 (05) 2019 under Section 366 I.P.C. dated 30.05.2019.

(3.) Learned counsel for the petitioner submitted that the petitioner shall resubmit the petition for Anticipatory Bail before the Court of District and Sessions Judge, West-Garo Hills, Tura on or before 04.07.2019. However, a prayer was made that interim protection be granted to the petitioner till then.