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Judgment
Heard Mr. K. Paul, learned Sr. counsel assisted by Mr. S. Khyriem, learned counsel for the petitioner.
Also heard Mr. N. Syngkon, learned Assistant PP along with Mr. J.N. Rynjah, learned Assistant PP for the State respondents No. 1-3 respectively.
The respondent No. 4 having been served with a notice, has failed to appear before this Court, though the report of the Investigating Officer, would indicate that she has not given a definite respond to the notice as far as her appearance before this Court is concerned.
Therefore, on the submission made by the learned counsels appearing before the Court today, the merits of the application will be heard accordingly.
In brief, the learned Sr. counsel for the petitioner has submitted that this is a case involving relationship between two adults, such relationship started on a good note resulting in emotions involved, and finally resulting in a consensual physical relationship. However, in due course, it appears that the relationship has turned sour with the alleged victim, alleging failure on the part of the petitioner to keep up to his promise of marriage, which according to her, he eventually backtracked on the said promise, hence, a complaint in this regard was filed before the Officer-in-Charge, Women Police Station, Williamnagar on 13.08.2026. On the said FIR being registered as Williamnagar Women P.S. Case No. 3 (8) 2026 under Section 69/74/115(2)/351(2) BNS, 2023, investigation was accordingly launched.
In the meantime, the petitioner being apprehensive of imminent arrest, has approached this Court with this instant application with a prayer for grant of pre-arrest bail.
This Court, upon hearing the parties, at the initial stage, has granted interim bail to the petitioner with a direction that he shall appear before the Investigating Officer as and when required and that he shall not abscond or intimidate the witnesses, especially the respondent No. 4/complainant.
It is the further submission of the learned Sr. counsel that on so being directed, the petitioner has appeared before the Investigating Officer on 12.09.2026, 14.09.2026 and 15.09.2026 respectively.
At this stage, the learned Assistant PP submits that he has no serious objection to the prayer of the petitioner for grant of pre-arrest bail.
Under the peculiar facts and circumstances of this case, this Court, at this point of time, is inclined to allow the prayer made, and accordingly, in the event of his arrest, the petitioner is directed to be released on bail on the following conditions set forth herein below:
That he shall not abscond or tamper with the evidence or witnesses;
ii) That he shall attend court as and when called for;
iii) That he shall not leave the jurisdiction of Meghalaya, except with due permission of the court concerned;
iv) That he shall not come into contact with the victim/survivor in any manner during the course of trial; and
That he shall bind himself on a personal bond of ₹ 20,000/-(Rupees twenty thousand) with one surety of like amount to the satisfaction of the Trial Court.
The interim bail granted is hereby made absolute.
In view of the above, this petition is disposed of accordingly. No costs.