Meghalaya High Court
Shri. Rajat Tamang vs . State Of Meghalaya & 3 Ors. on 19 June, 2024
Author: W. Diengdoh
Bench: W. Diengdoh
Serial No. 01
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
AB No. 11 of 2024
Date of Order: 19.06.2024
Shri. Rajat Tamang Vs. State of Meghalaya & 3 Ors.
Coram:
Hon'ble Mr. Justice W. Diengdoh, Judge
Appearance:
For the Petitioner/Appellant(s) : Mr. K. Paul, Sr. Adv. with
Mr. S. Chanda, Adv.
For the Respondent(s) : Mr. J. Thabah, GA
Heard Mr. K. Paul, Sr. counsel who has submitted that this application is filed under Section 438 Cr.P.C with a prayer for grant of extraterritorial anticipatory bail/transitory anticipatory bail on behalf of the petitioner who is said to be connected or rather implicated in a number of cases based on FIRs lodged in the State of West Bengal and Sikkim respectively. It is the prayer of the petitioner that since there is an apprehension of imminent arrest, even if he intend to appear before the concerned courts in the two states, there is every probability that he may be arrested at any point of time. In such an eventuality, this application is preferred before this Court with the prayer made herein. However, the learned Sr. counsel would submit that at this point of time notice may be allowed to be issued upon the respondents No. 2, 3 and 4 respectively. The respondent No. 1 having appeared through the learned GA, Mr. J. Thabah, as such, no formal notice is required upon such respondent.
1On prayer made, the same is allowed. Let notice be issued upon the respondents as prayed for, the same returnable within 2(two) weeks.
As for the prayer for grant of interim bail, the same is allowed with condition that the petitioner should cooperate with the authorities concerned as and when required.
List this matter after 2(two) weeks.
Judge Meghalaya 19.06.2024 "Tiprilynti-PS"
2