NURUL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is a ghastly case of a policeman, an officer-in-charge of a police station no less, molesting and raping girl children with gay abandon.

(2.) The first information report in this case was lodged on June 1, 2013 by the father of two girls aged 13 and 17 at the time of commission of the offence, complaining that his two daughters had been molested by the officer-in-charge of Ampati Police Station on March 13, 2013 after they had been detained in custody on some pretext and again on March 31, 2013 at his residence.

(3.) The entire exercise by the appellant in this case has been to demonstrate the circumstances in which the two principal survivors were brought to the police station on March 13, 2013. The impression that is sought to be given to the Court is that the two girl children may have been involved in prostitution and having sex at a place called Gasura Park on the evening of March 13, 2013 when they were apprehended and brought to the police station. The insinuation is that since the survivors were apparently prostitutes, their version should not be accepted.