APJEN B. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. A.S. Siddiqui, learned Sr. Counsel appearing on behalf of the petitioners who has submitted that the petitioner No.1 and Petitioner No. 2 have been living together as husband and wife according to local customs and culture prevailing among the Garo Schedule Tribe.

(2.) However, due to some misunderstanding between the parties in the month of January 2020, the respondent No.2 who is the father of the petitioner No.2 has lodged an FIR dtd. 24/1/2020 before the Officer Incharge Women Police Tura, West Garo Hills and the same was registered as Tura Women PS Case No. 04(01)2020 under Sec. 506 IPC r/w Sec. 5(j)(ii)(l)/6 of the POCSO Act.

(3.) The learned Sr. Counsel has submitted that inspite of the case being registered, the petitioners are staying together and was blessed with a child who, unfortunately died a week after its birth.