ROBIN D. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This matter has been taken up via video conferencing.

(2.) This is an application under Section 439 Cr.P.C read with Section 167(2)(a)(i) Cr.P.C for grant of bail to the accused person Shri Keming D. Sangma through the petitioner who is the brother of the accused person.

(3.) Mr. K. Ch. Gautam, learned counsel for the petitioner submits that the accused person was arrested on 24.07.2020 in connection with Mawsynram P.S Case No. 21(7) of 2020 under Section 5(l)(m)(n)/6 of the POCSO Act to the effect that the accused person raped his eleven-year-old daughter and is languishing in judicial custody for more than 90 days since the date the accused person was arrested and no charge sheet has been filed till date by the investigating agency.