(1.) An application under Sec. 483 of the BNSS, 2023 has been preferred herein with the prayer for grant of bail to the accused person who was arrested in connection with Nongpoh Women P.S. Case No. 72(10) of 2024 under Sec. 7/8 and 9(m)/10/11(iii)/12 of the POCSO Act, 2012.
(2.) The petitioner who is the wife of the said accused person while filing this application, besides making the State of Meghalaya and the Incharge, WPSI Umiam P.S. as party respondents, has also arrayed the complainant as respondent No. 3.
(3.) Now, when this application was moved for admission, the question arose as to whether the complainant in a case under the POCSO Act is required to be made a party and if so, as to how is notice to be effected, keeping in mind the sensitivity of the case involving an alleged crime against a child or women.