MEMORY TIMUNG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Pandit, learned counsel for the petitioner, who has submitted that the petitioner is the sister of the accused person, Shri. Sambha Timung, who was arrested on 25/5/2024 by the police of West Jaintia Hills District, on the basis of an allegation made against him and another person that they were involved in a case of kidnap of one person aged about 20 years, said to be mentally challenged, and having taken her in their vehicle, they had also committed rape on her.

(2.) On an FIR being lodged on 25/5/2024, both the accused persons were arrested.

(3.) It is also the submission of the learned counsel that the matter being investigated on a case being registered as Women P.S. Case No. 21 (05) 2024 under Sec. 365/354A (1) (i) (iv)/376 (2) (j) (k) (1)/376 (D) IPC read with Sec. 92 (b) of the Rights of person with Disabilities Act, 2016, the Investigating Officer in due course, has filed the charge sheet finding a prima facie case well-established against the accused persons, and that they may be put up for trial before the competent court of jurisdiction. Accordingly, both the accused persons in question are now facing trial with one witness, who is the complainant being examined in court as PW. 1.