KHARILIAN SOHPHOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner who is the mother of the Shri Disporlin Sohphoh has approached this Court with an application under sec. 439 Cr.PC praying for grant of bail on behalf of her said son who is an accused in Mawkyrwat Women PS Case No. 18(11) 2021 under Sec. 3(a)/4 POCSO Act.

(2.) Heard Mr. N.M. Mansuri, learned counsel for the petitioner who has submitted that an FIR was filed on 1/11/2021 by one Shri Pius Marwein to the effect that information was given citing an incident which occurred on 26/10/2021 at around 7:00PM or so, involving his daughter aged about 17 years who was said to have been raped by one Wankyrshan Thongni, since deceased and in which incident the accused Shri Disporlin Sohphoh was also present. The informant has also stated that the accused person and the said (L) Wankyrshan Thongni had taken his daughter from a nearby house to the forest and when he found his daughter, she was half conscious with visible bruise marks on the chin and upper region of her chest. It is also stated that Wankyrshan Thongni had had unfortunately passed away at Civil Hospital, Shillong and action is requested to be taken against Disporlin Sohphoh.

(3.) On the basis of the said FIR, the Officer-In- Charge Mawkyrwat Women PS, South West Khasi Hills, registered a case being Mawkyrwat Women PS Case No. 18(11)2021 as mentioned above and the accused Disporlin Sohphoh was arrested in connection with the said case.