SHALENBOR WAHLANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) 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 petitioner No.2 (victim) seek quashing of the FIR registered with Diengpasoh Police Station being Diengpasoh P.S. Case No.05(5) of 2019 for the alleged offences punishable under Ss. 5 and 6 of the POCSO Act, 201:2 and consequently, the proceeding being Special POCSO Case No. 103 of 2019 pending before the Court of the learned Special Judge (POCSO), East Khasi Hills District, Shillong.