BASHANBHA SYNGKLI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. S. Nongsiej, learned counsel for the petitioner, who has submitted that the petitioner is an accused in connection with Special (POCSO) Case No. 145 of 2022 pending before the Court of the learned Special Judge (POCSO), Nongpoh, Ri-Bhoi District.

(2.) The learned counsel has submitted that affidavit of service as regard the issuance of notice upon the respondent No. 3 has been filed to indicate that the notice has been affectively occasioned, however, the respondent No. 3 has failed to appear before this Court today. Accordingly, on prayer made, this matter shall proceed ex-parte against the respondent No. 3.

(3.) It is the case of the petitioner/accused that on a complaint filed by the respondent No. 3 vide FIR dtd. 9/7/2022 with the allegations that the petitioner/accused has committed an act of sexual assault upon the minor daughter, the police has taken cognizance of the said FIR, and has registered the same as Women P.S. Case No. 36 (7) 2022 under Sec. 5(g)/6 of the POCSO Act, 2012.