XXX Vs. NIRMALI NYARE KINO

JUDGEMENT

(1.) Heard Mr. T. T. Tara, learned counsel for the petitioner in AB No. 30(AP)/2022. Also heard Mr. D. Soki, learned Additional Senior Government Advocate for the Superintendent of Police, Capital Complex, Itanagar as well as other police authorities under the Superintendent.

(2.) While entertaining the AB No. 30(AP)/2022, two disturbing situations were brought to the notice of the Court. The petitioner in AB No. 30(AP)/2022 had field an additional affidavit bringing on record a complaint dtd. 27/3/2022 made by the said petitioner before the Superintendent of Police, Itanagar Capital Complex. Paragraphs 1, 3, 4, 5 and 6 of the complaint dtd. 27/3/2022 are extracted as below:

(3.) Thereafter, on 23/3/2022 I and my brother namely; Mr. Birun Camdir Nyare had applied for Anticipatory Bail application before the Hon'ble High Court, Itanagar Permanent Bench, Naharlagun. Accordingly, both of us were granted interim bail by the Hon'ble High Court with a direction to execute a bail bond amount of Rs.10,000.00 (Rupees Ten Thousand) each. As such, on 24/3/2022 both of us appeared before Shri Kenter Tacha (I.O) of the case and executed our bail bond. On the same day, I was again interrogated by the said I.O. Further, to may utter surprised that, Shri Kenter Tacha (I.O) forced me to sign on a papers alleged to have been a statement given by me. Hence, fear of his rude attitude, I was bound to put my signature on a paper. But, I don't know, what was written by him upon which I was forced to put my signatures.