SUMANTA DEKA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsel Mr. H.K. Das for the petitioner and Mr. N.D. Chullai, Addl. AG assisted by Mr. R. Gurung, learned Addl. P.P. for the State respondent.

(2.) This court by order dated 21.12.2018 had directed for objections to be filed within 1(one) week, but the same has not been filed. However on the prayer of the learned counsel for the parties the matter is taken up for disposal.

(3.) The instant application for bail is in connection with Umiam P.S. Case No. 66 (08) 2018 U/S 8 POCSO Act, 2012. The accused is one Shri Arun Chandra Deka and the petitioner Shri Sumanta Deka, son of the accused.