RAPSKHEMLANG MYRTHONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is a case for grant of bail on behalf of the accused person, Shri. Rapskhemlang Myrthong, who has been made to stand trial in connection with Special (POCSO) Case No. 31 of 2025 pending before the Court of the learned Special Judge (POCSO), West Khasi Hills, Nongstoin.

(2.) Heard Ms. I.S. Kharumnuid, learned counsel for the petitioner/accused, who has submitted that the brief facts of the case is that an FIR dtd. 2/5/2026 has been lodged by the respondent No. 2/complainant, informing the Officer-in-Charge, Mairang Police Station, Eastern West Khasi Hills to the effect that her minor daughter is found pregnant, and on her admission, the culprit is said to be the petitioner/accused person, who has committed the offence of sexual assault upon her said minor daughter.

(3.) Accordingly, a case was registered at the police station being Nongstoin P.S. Case No. 32 (05) 2025 under Sec. 5(j)(ii)/6 of the POCSO Act and investigation was launched, whereupon, the Investigating Officer has finally filed the charge sheet finding a prima facie case well-established against the petitioner/accused person herein, and he was made to stand trial before the competent court of jurisdiction for related offence of sexual assault against the survivor.