ELBERT SHEMPHANG KHARLUKHI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C for grant of bail on behalf of the petitioner/accused Shri. Elbert Shemphang Kharlukhi.

(2.) Heard Mr. K. Ch. Gautam, learned counsel for the petitioner/accused who has submitted that the petitioner/accused has come before this Court for grant of bail for his arrest in connection with Special Sessions Case No. 20 of 2018 under Section 17 of POCSO Act.

(3.) It is the case of the petitioner that an FIR was lodged on 24.12.2016 by the Chairperson of the State Commission for Protection of Child Rights against the then sitting MLA of Mawhati Constituency Shri. Julius Dorphang. The FIR so lodged resulted in registering of a case being Laitumkhrah P.S. Case No. 239 (12) of 2017, under Section 366 (A) IPC read with Section 3(a) of POCSO Act and Section 5 of the Immoral Trafficking Act.