ELBERT SHEMPHANG KHARLUKHI Vs. STATE OF MEGHALAYA.

JUDGEMENT

(1.) Petitioner has filed instant petition under Section 439 of the Code of Criminal Procedure for grant of bail in favour of the accused facing trial in connection with Special POCSO case No. 20/2018.

(2.) Learned counsel for the petitioner states that number of application were filed for grant of bail unsuccessfully before the Trial Court as well as before this Court.

(3.) Earlier case was pending before the Special Judge POCSO, Shillong but was transferred to Special Judge POCSO, Jowai vide order of this Court dated 31-07-2018 passed in Transfer Petition Criminal case No. 2/2018. The bail application No. 9/2018 as was filed for grant of bail was sent to the Trial Court.