CHANDAN SAIKIA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application filed under Sec. 397 read with Sec. 482 of the Code of Criminal Procedure primarily directed against an order dtd. 19/5/2022 passed by the learned Special Judge, (POCSO), Shillong in Special (POCSO) Case No. 66 of 2020.

(2.) Heard Mr. R. Choudhury, learned counsel for the petitioner who has submitted that the petitioner herein is the accused in the said Special (POCSO) Case No. 66 of 2020.

(3.) The petitioner was granted default bail by the Court and in this regard, as part of the bail conditions, he has produced two sureties who has stood as bailors to ensure his attendance before the Court. The petitioner has then filed a petition before the Court with a prayer to produce fresh sureties as one of the sureties has filed an application before the Court with a prayer to discharge her from such liability and another surety could not be contacted. The petitioner has then prayed before the Court to allow fresh sureties who are his wife and his brother respectively.