JOHIRUL ISLAM SARKAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Petitioner apprehending arrest in connection with Tura Women P.S. Case No.58 (10) 2018 for the commission of offences punishable under Sections 498A and 306 Penal Code has moved an application under Sec. 438 CrPC before the Court of Sessions Judge, West Garo Hills, Tura which has been rejected vide order dated 12.11.2018 on the ground that the Investigating Officer has to be given chance for thorough custodial interrogation.

(2.) Petitioner has now again filed the instant application for grant of pre-arrest bail on the grounds as projected in the application.

(3.) The Investigating Officer of the case has filed an affidavit stating therein that he has already recorded statements of three witnesses including the complainant and has seized certain articles. The investigation is at the preliminary stage, if accused is granted bail, same will hamper the investigation.