MADONBAI RYMBAI, S/O RISING DKHAR AND ORS Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Shri HS Thangkhiew, Sr. Advocate, assisted by Shri N.Mozika, Advocate, present for the petitioner. Shri ND Chullai, Sr. Govt. Advocate, assisted by Shri S.Sen Gupta, Govt. Advocate, present for the respondents.

(2.) Heard.

(3.) By means of this application moved under Section 438 of Code of Criminal Procedure, 1973, the applicant Shri Madonbai Rymbai, has sought Anticipatory Bail in connection with Jowai P.S. Case No. 43(2) 2014 relating to offences punishable under Sections 464, 468, 469, 420,409 and 500 IPC.