RUBAL ISLAM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.A. Sheikh, learned counsel for the petitioner.

(2.) It is the submission of the learned counsel that the accused Shri. Atabor Islam who is undergoing trial in connection with Special POCSO Case No. 4 of 2022 before the court of the learned Special Judge (POCSO), East Garo Hills District was arrested in such connection on 28/4/2022 based on an FIR filed by the survivor and is still in custody till date which period is about 20 months or so.

(3.) The learned counsel has submitted that the accused person is a businessman dealing in the business of selling fish and dry fish and also in the business of dealing with sale and purchase of betel nut, such part of the business being looked after by one Shri. Rambo N. Sangma.