LOBILIAN MARPNA Vs. STATE OF MEGHALAYA

JUDGEMENT

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

(2.) Also heard Mr. K. Khan, learned PP along with Mr. A.H. Kharwanlang, learned Addl. Sr. GA for the State respondent.

(3.) The learned counsel for the petitioner has submitted that an FIR was lodged before the Officer-in-Charge, Mawsynram Police Station, East Khasi Hills District on 7/1/2025, wherein the informant therein had intimated the Officer-in-Charge of an incident involving her minor daughter, who is said to be in a relationship with one Shri. Lasterphil Bortiew, and as a result thereof, the minor daughter had become pregnant, for which she had to be taken to the hospital for necessary medical examination, and thereafter, the said FIR was filed. However, it is the further submission of the learned counsel that the relationship between the alleged victim and the accused person is one of a romantic relationship, and they are also staying together in the house of the informant itself. Interestingly, it is the informant who had preferred this petition on behalf of the said accused on the ground that she does not want the relationship between her daughter and the accused person to be affected.