SHITO POHSHNA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. War, learned counsel for the petitioner who has submitted that this petition has been filed by the mother of the accused person who was arrested in connection with Amlarem P.S. Case No. 09(10) 2022 under Sec. 5(m)(n)/6 of POCSO Act.

(2.) Since the date of his arrest on 21/10/2022, the accused person was in custody. In the meantime, charge sheet has been filed and the trial has proceeded before the court of the learned Special Judge (POCSO), West Jaintia Hills District, Jowai, the case being registered as Special POCSO Case No. 27 of 2022.

(3.) It is also the submission of the learned counsel that 13 out of 17 witnesses have been examined so far, however, it is not likely that the trial will conclude in a short span of time and considering the fact that the accused person is in custody for a very long period of time, on this ground alone, the learned counsel has made a prayer for grant of bail.