JULIUS KITBOK DORPHANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On 23.12.2016, the Chairperson, State Commission for Protection of Child Rights, Meghalaya submitted a complaint to the Superintendent of Police, East Khasi Hills District, Shillong to the effect that Shri Julius Dorphang, the petitioner herein, had illicit sexual intercourse with a minor girl which is a violation of the child's right to life and dignity.

(2.) Accordingly, the complaint was received as an FIR and Laitumkhrah P.S. Case No 239 (12) of 2016 under Section 366 (A) IPC read with Section 3(a)/4/5 of the POCSO Act and Section 5 of the ITP Act was registered in this regard.

(3.) Again, on 05.01.2017, another FIR was filed by the Chairperson, State Commission for Protection of Child Rights, Meghalaya, alleging that the petitioner herein had committed a similar offence against the same minor victim somewhere within the jurisdiction of Nongpoh, Ri-Bhoi District, leading to the registration of another criminal case being Umiam P.S. case No 1(01) 2017 under Section 376 (2) (i) (n) IPC read with Section 4/6/17 POCSO Act, and Section 5 (I) Immoral Traffic (Prevention) Act, 1956.