RIJIED NONGPHLANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) What started as a missing person information dtd. 13/4/2016, filed before the Officer In-charge Nongpoh, Police Station, Ri-Bhoi District, wherein the informant therein said to be the mother of a minor girl aged about 14 years old has reported that her daughter was found missing since 12/4/2016, eventually turned out to be a case where allegations of kidnapping and sexual assault has been directed against the appellant herein, who has been impleaded as the accused person responsible for the commission of the said offence against the minor daughter of the informant.

(2.) It is also noticed that on receipt of the said information, an enquiry was conducted, and the Investigating Officer (I/O) has reported that the appellant herein had taken the said minor girl to his residence at Mawtari Mardon, Umsning, whereupon a regular case was registered being Nongpoh P.S Case No. 55 (4) 2016, under Sec. 363/376(2)(i) IPC read with Sec. 4/6 of the POCSO Act.

(3.) On investigation being carried out, the appellant was arrested on 14/4/2016 in connection with the said case, and in due course, was also enlarged on bail. The I/O has then filed the charge sheet on 24/5/2016 with the remark that the accused/appellant is send to face trial in the court of law, under the aforesaid Sec. of law.