AARON LUNGLENG AND ORS. Vs. THE NORTH EASTERN HILL UNIVERSITY AND ORS.

JUDGEMENT

(1.) THESE writ petitions are taken up for joint hearing inasmuch as the same relief is prayed for on the basis of common question of fact and law.

(2.) HEARD Mr. H.L. Shangreiso, learned counsel appearing for the petitioners and also Mr. K. Khan, learned counsel appearing for the respondents. The common impugned order dated 09 -03 -2015 assailing in these writ petitions read as follows:

(3.) FACTS of the case sufficient for deciding the present writ petitions is briefly noted. On 27 -02 -2015 an Ejahar had been lodged by an employee of the canteen of the NEHU to the Mawlai Police Station alleging that the writ petitioner and two others had assaulted the said employee of the canteen. On the basis of the said ejahar, the Officer Incharge of Mawlai P.S. had registered criminal case being Mawlai P.S. Case No. 16(2) 2015 under Section 354/325/34 IPC. It is also stated that the writ petitioners, after coming to know the registration of the said criminal case against them, had filed the application for pre -arrest bail before the Court of the Additional Deputy Commissioner (Judicial), Shillong. The learned Additional Deputy Commissioner (Judicial), Shillong had granted the anticipatory bail to the writ petitioners vide order dated 18 -03 -2015.