SKOLA NONGBRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) This is a case where the applicant has approached this Court with a prayer for grant of bail on behalf of her son, Shri. Ignatius Nongbri, who is an accused, who was arrested in connection with Nongstoin P.S. Case No. 74(11) 2025 under Sec. 5(j)(ii)(l)/6 of the POCSO Act.

(3.) The circumstances leading to the arrest of the accused person in question is that, on the basis of a written information dtd. 10/11/2025 received from the Medical & Health Officer In-charge of Maweit PHC, West Khasi Hills District, informing the Medical & Health Officer In-charge Maweit PHC, West Khasi Hills District, Nongstoin about a case of teenage pregnancy, wherein a minor girl said to be aged about 17 years, had come for a medical examination and is found to be pregnant. Accordingly, a case under the relevant provisions of the POCSO Act was registered, on being informed that the name of the person who is responsible for such pregnancy, is the accused person herein.