NGASI MENA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, the petitioner, namely- Sri Ngasi Mena has sought for pre-arrest bail in connection with Tinsukia P.S. Case No.1317/2021, registered under Sec. 507/294/420/384/506 IPC.

(2.) Heard the learned counsel for both the parties and perused the documents annexed including the Case Diary.

(3.) The informant has repeated the version that has been given to the FIR about the threatening to extort money by the present petitioner. The instant FIR was filed on 15/9/2021 and the accused petitioner contends that, in fact, he has already lodged a complaint before the Deputy Commissioner, Dibang Valley District, Anini, Arunachal Pradesh on 2/9/2021 for alleged irregularities and corruption indulged by the informant vide Annexure-3 (page 16) and the said complaint has now been forwarded to the Superintendent of Police, Government of Arunachal Pradesh. Although copy of the documents has been annexed with the present petition, but the prosecution has not given any reply to the same.