RAJESH BIR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Sec. 482 Cr.P.C filed jointly by the petitioners herein with a prayer to set aside and quash the proceedings in Special POCSO Case No. 23 of 2015 pending before the Court of the learned Special Judge (POCSO), Shillong.

(2.) Heard Mr. S. S. Yadav, learned counsel for the petitioners who has submitted that the petitioner No. 1 and the petitioner No. 2 were in a love relationship which started in the year 2014 when the petitioner No. 2 was then a minor, aged about 15 years. On 17/10/2014 the petitioner No. 2 went to school as usual and returned home at 4.00 pm. However, her mother came to know that she did not attend school that day and when she was confronted, the petitioner No. 2 admitted that she was picked up by the petitioner No. 1 in a private vehicle and the whole day she was with him at a guest house, whose location is not known to her.

(3.) Based on this information, the mother of the petitioner No. 2 who is also the petitioner No. 3 herein had lodged the FIR before the In-charge, Pasture Beat House, Shillong on 17/10/2014 upon which Sadar P.S Case No. 359(10) of 2014 under Sec. 365 IPC was registered. The petitioner No. 1 and the petitioner No.4 who was the driver of the vehicle involved were arrested in this connection.