AKRAMUZ ZAMAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application u/s 438 Cr.P.C preferred by the applicant herein with a prayer to grant pre-arrest bail in connection with Tura Women P.S Case No. 46(06)2021 under Sec. 3 (a)/4 of the POCSO Act.

(2.) The applicant in this application has referred to the FIR dtd. 14/6/2021 wherein the Informant therein has made an allegation that the applicant has sexually assaulted one minor girl on 12/6/2021 at about 2:30 PM at Matramchigre village, West Garo Hills District.

(3.) The version of the applicant is that he is in love with the alleged victim girl for a few months and this relationship was accepted by the parents of the said victim girl and thereafter, since the month of June 2021, they had stayed together as husband and wife.