BHOLA RAI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The Petitioner has approached this Court in an application under Section 439 Cr.P.C. with a prayer for grant of bail as he was since arrested in connection with Rynjah P.S. Case No. 128(10) 2020 u/s 5(j)(ii)/6 of the POCSO Act.

(2.) The Petitioner is said to be a married with two young children and is earning his livelihood as a Taxi driver.

(3.) It is further stated that the Petitioner along with his family members had left for his native place at Bihar on 08.03.2020 and was stranded there due to the Lockdown.