LOBILIAN MARPNA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. S.K. Nongrum, learned counsel for the applicant.

(2.) Mr. K. Khan, learned PP assisted by Mr. J.N. Rynah, learned GA and Mr. S. Sengupta, learned Addl. PP for the State respondents has produced the latest status report filed by the Investigating Officer, the same is hereby brought on record and marked as Annexure-X. It is the submission of the learned PP that the accused person in question i.e. Shri. Lasterfield Bortiew is said to be involved in connection with Mawsynram P.S. Case No. 01(01) 2025 under Sec. 5(j)(ii)/6 of the POCSO Act.

(3.) The learned PP also submits that the accused person, on being summoned by the Investigating Officer, has duly appeared, and is cooperating with the ongoing investigation. It is the further submission of the learned PP that this would indicate that the Investigating Officer in all probability will not choose to arrest the said accused person, unless he fails to cooperate with the ongoing investigation. He, however submits that there is no strong objection if any order is passed in favour of the accused person as far as this instant application is concerned.