BANKHMIH NONGRUM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has come before this Court with an application under Sec. 439 Cr.P.C with a prayer for grant of bail in connection with Laban P.S. Case No. 13 (02) of 2023 under Sec. 5(j)(ii)/6 of the POCSO Act.

(2.) Mr. N.M. Mansuri, learned counsel appearing on behalf of the petitioner has submitted that an FIR/Written Information dtd. 1/2/2023 was lodged by the respondent No. 3, informing the police that she is the mother of a minor girl aged about 15 years who on a complaint of abdominal pain, she was taken to the Civil Hospital, Shillong for treatment, however after medical examination, it was found out that she was pregnant and the minor girl was then taken to Ganesh Das Hospital to undergo an abortion process since she is still a student. The informant has also stated that her minor daughter had informed her that her pregnancy was a result of a mistake she made with the petitioner herein.

(3.) On receipt of the said FIR, a police case was registered being Laban P.S. Case No. 13 (02) of 2023. On investigation being undertaken, the petitioner was arrested on 3/2/2023 and is still in custody till date.