NGAITLANG SUCHIANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Matter has been taken up via video conferencing.

(2.) This instant revision petition was preferred under Section 102 of the Juvenile Justice (Care and Protection) Act, 2015 assailing the order dated 28.09.2020 passed by the learned Principal Magistrate, Juvenile Justice Board, Khliehriat in the East Jaintia Hills District of Meghalaya in Khliehriat P.S Case No. 34(9) of 2020 under Section 376(1) IPC read with Section 3(j) (ii) 5, 6, of the POCSO Act, 2012 rejecting the bail application filed under Section 12 of the said Juvenile Justice(Care and Protection) Act on behalf of the Child in Conflict with Law (hereinafter referred to as CCL) Shri. Emphi Suchiang.

(3.) The brief facts of the case is that on 27.08.2020 an intimation report was received by the Jowai Police from Dr. D. Nongpluh of Dr. Norman Tunnel Hospital, Jowai stating to the effect that on examination of the alleged victim (said to be 16 years of age), she discovered that the said victim was pregnant and on enquiry, it was told that she had a physical relationship with one Saving Suchiang @ Emphi Suchiang the CCL above named. Accordingly, the said Khliehriat P.S. Case No. 34(9) 2020 was registered and the matter was forwarded to the learned Special Judge, POCSO Court, Khliehriat.