RAPSKHEMLANG MYRTHONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. S. Kharumnuid, learned counsel for the petitioner, who has submitted that this application under Sec. 483 of BNSS read with Sec. 31 of the POCSO Act has been made with a prayer for grant of bail on behalf of the petitioner, who is an accused, who was arrested on 13/5/2025 in connection with Nongstoin P.S. Case No. 32 (05) 2025 under Sec. 5(j)(ii)/6 of the POCSO Act.

(2.) However, the learned counsel submits that through inadvertence, though the complainant has been made party respondent herein, the survivor/victim has also been made a party. It is prayed that the name of the respondent/victim may be struck off and steps may be allowed to be taken upon the respondent No. 2/complainant through the Investigating Officer, who will file his compliance report.

(3.) Mr. S. Sengupta, learned Addl. PP has accepted notice on behalf of the State respondent No. 1, and has also prayed that some time may be allowed for the Investigating Officer to file his compliance report. As prayed for, list this matter on 29/12/2025.