KITBORLANG PARIONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. N.M. Mansuri, learned counsel for the petitioner who has submitted that this application under Sec. 482 Cr.PC read with Article 226 of the Constitution of India is filed with a prayer for exercise of this Court's inherent power to quash the FIR dtd. 12/7/2022 related to Nongstoin PS Case No. 51(7)2022 under Sec. 5(j)(ii)/6 of the POCSO Act, 2012.

(2.) The learned counsel for the petitioner has referred to annexure 1 of this petition which is a copy of the FIR dtd. 12/7/2022, lodged by WPSI D.P Nongbri informing the Officer-In Charge Nongstoin Police Station that a phone call was received on 8/7/2022 from Dr. Gaddiella Kharpuri of Ramrai PHC reporting on a case of teenage pregnancy wherein, a minor girl aged about 15 years 4 months was impregnated by her boyfriend, the petitioner herein and on the relevant date was about 4 months pregnant. The minor girl in her statement before the doctor has said that her boyfriend is ready to take all responsibility as he is the father of the baby. The informant has further stated that the delay in filing a complaint is because of the fact that the parents of the minor girl are unaware of the fact that their daughter was pregnant and that they did not want to file any complaint as it was a case of mutual consent.

(3.) The matter on being reported, the police has accordingly registered a case being Nongstoin PS Case No. 51(7)2022 under Sec. 5(j)(ii)/6 of the POCSO Act, 2012 and investigation was launched with the Investigating Officer noting down the statement of some witnesses including the alleged victim, the petitioner herein and the parents of the alleged victim.