H.R. SHYLLA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Vide order dtd. 21/2/2022, the learned Special Judge (POCSO), Shillong, on consideration of the application filed by the petitioner herein invoking the provision of Sec. 468 Cr.P.C with a prayer to dispose of the matter under consideration was disallowed and has directed that the matter connected to POCSO Case No. 107 of 2019 be proceeded.

(2.) Being highly aggrieved and dissatisfied with the said impugned order, the petitioner has approached this Court with an application under Sec. 482 Cr.P.C with a prayer to quash the proceedings therein.

(3.) Heard Mr. S. Kumar, learned counsel for the petitioner who has submitted that an FIR was lodged on 6/1/2017 before the Officer-in-Charge, Laitumkhrah Police Station by one Smti. Angela Rangad and the same was accordingly registered as Laitumkhrah P.S. Case No. 02(01) of 2017 under Sec. 21 of the POCSO Act, 2012 read with Sec. 166-B IPC. The matter was investigated into and the Investigating Officer has finally submitted the Final Form/Report under Sec. 173 Cr.P.C on 18/6/2018 after a lapse of more than one year five months and twelve days.