PANKAJ KUMAR BHARDWAJ Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Sec. 439 Cr.P.C with a prayer for release of the petitioner herein on bail on any conditions as may deem fit and proper by this Court. Corresponding reference is Madanrting P.S. Case No.23(03)2021 which was subsequently registered as Special (POCSO) Case No.65/2021 under Sec. 363 IPC R/W Sec. 5(1)/6 POCSO Act, 2012.

(2.) Heard Mr. S. C. Chakraborty, learned Sr. counsel along with Mr. R. Nath, learned counsel appearing for the petitioner, who has submitted that the petitioner herein was arrested in connection with the above mentioned case on the basis of an FIR dtd. 4/3/2021 lodged by one Shri. Bikash Goshwami who, on finding that his daughter aged about 14 years of age was found missing, had lodged the said FIR and the petitioner herein was named as the main suspect. Accordingly, the petitioner was arrested.

(3.) Mr. S. C. Chakraborty has further submitted that the case has travelled beyond the stage of investigation and the I.O. has eventually filed the charge sheet in the 'Final Form' as required u/s 173 Cr.P.C.