MOON ALI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR was lodged by the respondent No. 2 before the Officer In-Charge, Mahendraganj Police Station on 9/6/2022 by Shri. Ripon Sarkar with a report that his sister aged about 17 years was found missing and is suspected to be having a relationship with the petitioner herein and they are suspected to be staying at Pubergaon I, South Salmara Mankachar, Assam.

(2.) On receipt of the said FIR, the police registered Ampati Women P.S. Case No. 6(6) of 2022 under Sec. 366A IPC read with Sec. 5(l)/6 POCSO Act.

(3.) The petitioner who is the main accused in the said FIR has moved an application for grant of pre-arrest bail before the learned Special Judge, POCSO, South West Garo Hills District, Ampati which was rejected vide order dtd. 26/7/2022.