BIANGBOR RYNJAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and the aforesaid petition is taken up for final disposal.

(3.) By this petition, the petitioners, i.e., the petitioner No. 1(accused) and the petitioner No. 2 (victim) seek quashing of the FIR vide P.S. Case No. 15 (2) of 2021 registered with the Madanrting Police Station for the alleged offences punishable under Ss. 4, 6 and 17 of the POCSO Act, 2012 and consequently, the proceeding pending before the learned Special Judge (POCSO), Shillong. Quashing is sought on the premise that the petitioners are married and have three children.