UMED SINGH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Petitioner is seeking regular bail in Lumshnong P.S Case No. 10 (04) 2019 under Sections 457/408/420/120B/395/34 IPC added Section 30 of the Arms Act. The case came up for hearing yesterday and the following order was passed;

(2.) On instructions, learned State counsel submits that the custodial interrogation of the petitioner is not required any more. After hearing both the parties and in view of the order dated 31.05.2019, petitioner is directed to be released on bail on furnishing a bond of Rs. 1,00,000/- (Rupees one lakh) to the satisfaction of the learned Joint Registrar (Judicial) and with a reliable surety of the like amount to be furnished to the satisfaction of the Superintendent, Jail under the following conditions:-

(3.) With the above observations, this bail application is allowed and stands disposed of.