BIOLINDA STEN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Matter taken up today via video conferencing.

(2.) The Petitioner have come before this Court with an application under Section 439 Cr.P.C. with a prayer for grant of bail on behalf of the accused person, Shri Sharingstar Sten who was arrested on 26.02.2021 on the strength of a Non-bailable warrant of arrest (NBWA) in connection with Special (POCSO) Case No. 5 of 2020 under Section 5(k)/6 of the POCSO Act. This application was preferred after four similar bail applications were rejected by the learned Trial Court.

(3.) On the previous date of hearing, this Court having heard the parties, have called for production of the records of the said Special (POCSO) Case No. 5 of 2020 which was duly produced accordingly.