SHIRAJUL ALI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.K. Hassan, learned counsel for the petitioner, who has submitted that an FIR was lodged before the Rajabala Police Station on 21/10/2023, wherein it was alleged that the son of the informant on the way to his relative's resident at Kandergoan village, was attacked by five persons resulting in bodily injuries to his son. The FIR was accordingly registered as Rajabala P.S. Case No. 14(10) 2023 under Sec. 324/307/34 IPC.

(2.) The petitioner herein has admitted that the said incident happened in his presence, however, the fact is that he had made an attempt to rescue the victim, but to his surprise, he was also implicated in the case and the police are on the lookout for his arrest. Thus, apprehending arrest, this application is now filed before this Court under Sec. 438 Cr.P.C with a prayer for grant of pre-arrest bail.

(3.) The learned counsel has also submitted that the petitioner is a student of class XII studying at Bhaitbari Higher Secondary School, West Garo Hills, and is due to appear for his final examination which will commence from 20/2/2024. It is also further submitted that there is no criminal antecedent as far as the petitioner is concerned, and being a young man of 19 years old, if arrested, his reputation and future would be in jeopardy not to speak of his mental state as far as preparation for the upcoming examination is concerned.