LIVING DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. J. Shylla, learned counsel for the petitioner. Also heard Mr. N.D. Chullai, learned AAG.

(2.) The petitioner has approached this Court with an application under Sec. 438 Cr.P.C praying for grant of pre-arrest bail in connection with Khliehriat P.S. Case No. 09(03) 2023 under Sec. 366 IPC read with Sec. 3(a)/4/5(l)/6 of the POCSO Act.

(3.) Before the learned counsel for the petitioner could go on to the merits of the case, this Court has notice certain discrepancies in the petition inasmuch as the name of the alleged minor/survivor has been indicated in the petition which is not in conformity with the observations made by the Hon'ble Supreme Court in cases where minors are involved. To this extent, the learned counsel has submitted that he may be allowed to make necessary corrections.