ADELBERT MARBANIANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application filed under Sec. 482 CrPC with a prayer to set aside and quash the FIR registered as Laban P. S Case No 102 (11) of 2021under Sec. 5(j)(ii)/6 of the POCSO Act, 2012 and the consequent proceedings in Special POCSO Case No. 28 of 2022 pending before the learned Special Judge (POCSO) at Shillong.

(2.) Heard Ms. S. A. Pandit, learned counsel for the petitioners who has submitted that the petitioner No. 1 and the petitioner No. 2 have known each other since the month of January, 2021 and have developed mutual love for each other. They have also got into a physical relationship in course of their acquaintance.

(3.) In the month of April, 2021, the petitioner No 2 realised that she is pregnant and she accordingly informed the petitioner No 1. Thereafter, the petitioner No. 1 came and started living together with the petitioner No. 2 and since then they cohabited as husband and wife.