ABDUL KALAM SK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Dr. N. Mozika, learned Sr. counsel appearing on behalf of the petitioner as well as Mr. K.P. Bhattacharjee, learned GA appearing on behalf of the State respondent.

(2.) The learned Sr. counsel for the petitioner has submitted that the notice issued upon the respondent No. 2 who is the complainant as far as the FIR connected with this case is concerned, has been duly served and to this effect, affidavit of service has been filed. However, the respondent No. 2 has failed to appear before this Court. On submission made, this matter will now proceed ex-parte against the said respondent No. 2.

(3.) As to the main issue in this petition, the learned Sr. counsel has submitted that the petitioner herein who is the father of the accused person namely Shri. Habibul Islam has approached this Court with a prayer for grant of bail in connection with Tura Women P.S. Case No. 41 (8) of 2020 under Sec. 366A/34 IPC read with Sec. 5(g)(i)/6 of POCSO Act, 2012 and which matter has culminated in a regular case being registered as Special (POCSO) Case No. 39 of 2020 pending before the Court of the learned Special Judge (POCSO) West Garo Hills, Tura.