HONIL MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Deb, learned counsel for the petitioners who has submitted that this is a petition filed under Sec. 482 Cr.P.C. seeking to quash the criminal proceedings in Williamnagar Women P.S. Case No. 16(08) of 2020 under Ss. 5/6 of the POCSO Act, 2012 wherein the petitioner No. 1 is the father of the victim girl and the petitioner No. 2 is the accused.

(2.) The learned counsel has further submitted that in the year 2014, the petitioner No. 2 got married to the aunt of the victim girl but there was no issue out of the said marriage.

(3.) In the year 2019, the mother of the victim girl fell ill and was paralyzed which led the victim to visit the residence of her aunt and grandparents, which is also the residence of the petitioner No. 2. After a few visits, the said victim girl and the petitioner No. 2 developed romantic feelings for each other and being desirous of getting married, the wife of the petitioner No. 2 was informed of such decision to which she did not object.