RABBI ALI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Thapa, learned counsel for the petitioner, who has submitted that the petitioner is an accused, who was arrested on 25/12/2024 in connection with Laitumkhrah P.S. Case No. 233 of 2024 under Sec. 3/4/13/14 of the POCSO Act, and is still in custody for about 11 months or so, has now approached this Court with this instant application with a prayer for grant of bail.

(2.) It is also the submission of the learned counsel that the petitioner/accused had earlier approached the Trial Court for grant of bail which was rejected.

(3.) The brief facts of the case according to the petitioner/accused is that he was in a relationship with the survivor, and admittedly, they had involved themselves in a physical and sexual relationship which was discovered by the mother of the survivor, who has accordingly lodged an FIR on 25/12/2024 before the Officer-in-Charge, Laitumkhrah Police Station.