RIEWSAIDLANG KURBAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner is an accused in connection with GR Case No. 71(A) of 2021 pending in the court of the learned Judicial Magistrate First Class (JMFC), Shillong.

(2.) The genesis of the case emanates from an FIR dtd. 14/5/2021 lodged by Smti. Darihun Dohtdong, the respondent No. 3 herein to the effect that the Officer In-Charge, Mawlai Police Station was informed that while her daughter, the respondent No. 4 was having bath, she noticed a mobile phone on the side of the bathroom and took it and showed the same to the respondent No. 3 where it was ascertained that the said mobile phone belonged to the petitioner herein, the allegation being that the petitioner would capture the activities of the respondent No. 4 on his mobile phone. Hence the complaint.

(3.) The police on receipt of the said FIR had registered Mawlai P.S. Case No. 27(5) 2021 under Sec. 448/354 C IPC read with Sec. 66 E of the IT Act and investigation was launched. The petitioner was arrested by the police on 15/5/2021 and was released on bail on 3/6/2021.