PYNIARLANG KURKALANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On 13/7/2021 one WPSI T.M. Sangma of Madanrting P.S had filed an enquiry report to the Officer-in-Charge, Madanrting P.S. wherein, it was reported that on 31/3/2021, a telephonic information was received from Nazareth Hospital, Shillong indicating that one minor girl who is the petitioner No. 2 herein had come to the hospital for medical checkup as she was pregnant. The hospital on finding that the girl was under aged had accordingly informed the police at the Madanrting P.S.

(2.) On enquiry, it was found that the said minor girl was 17 years and 9 months old as on 30/8/2020 and had accordingly, turned 18 years after 18 days of her pregnancy. The protagonist in this entire episode is said to be the petitioner No. 1.

(3.) According to the said WPSI T.M. Sangma, the minor girl as well as her mother who have been examined have clearly stated that they do not want to lodge any complaint against the petitioner No. 1 as the petitioner No. 1 and the petitioner No. 2 are staying together as husband and wife. This is also reflected in the statement of the petitioner No. 2 as the alleged victim recorded under Sec. 161 Cr.P.C.