TOBIAS R. MARAK Vs. STATE OF MEGHALAYA
LAWS(MEGH)-2021-10-14
HIGH COURT OF MEGHALAYA
Decided on October 26,2021

Tobias R. Marak Appellant
VERSUS
STATE OF MEGHALAYA Respondents

JUDGEMENT

W. Diengdoh, J. - (1.)Heard Mr. A.S. Siddiqui, learned Sr. counsel for the petitioners as well as Mr. K. Khan, learned Sr. PP for the State respondent.
(2.)On being aggrieved by the impugned order dtd. 11/10/2021 whereby the learned Special Judge (POCSO) Shillong has declined to modify one of the bail conditions, the petitioners have approached this Court with this instant petition.
(3.)It may be mentioned that the petitioners herein have been allowed to go on pre-arrest bail with certain conditions, one of which includes the condition not to leave the jurisdiction of the Court. However, an application is made to modify the said condition to allow the petitioner No. 2 to go to Apollo Hospital, Guwahati for the purpose of medical treatment, for which she is to be accompanied by the petitioner No. 1 her husband. The learned Special Judge (POCSO) Shillong having heard the parties have rejected the said application.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.