SHRI. JOHN FRANKLIN SHYLLA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Dey, learned counsel appearing on behalf of the petitioner as well as Mr. H. Kharmih, learned Addl. PP appearing on behalf of the State respondent No. 1.

(2.) The learned counsel for the petitioner has submitted that the petitioner is an accused in Special (POCSO) Case No. 5 of 2021 under Sec. 3 (a)/4 of the POCSO Act, 2012.

(3.) The background story of the case is that the petitioner at the relevant point of time, that is, in the year 2020 was working at various households, including the house of the maternal aunt of the respondent No. 2 herein and in the process, he came to be acquainted with the alleged victim who is a minor girl and is the daughter of the respondent No. 2.