MD. JAMALUDDIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Debnath, learned counsel appearing for the petitioner as well as Mr. Samrat Ghosh, learned Special PP appearing for the State-respondent.

(2.) Mst. Anuara Begam, mother of the victim girl lodged a complaint against the accused, namely, Abdul Jalil with the Officerin- Charge of Kadamtala PS to the effect that the accused, Abdul Jalil had committed rape on her minor daughter on 14.06.2019 at about 1500 hours. On the basis of the said complaint, the Officer-in- Charge of the Kadamtala PS had registered a case bearing Special (POCSO) 33 of 2019 (The State v. Abdul Jalil) under sections 376(1)/ 376(2) of the IPC and under section 4 of the POCSO Act. The investigating officer, being entrusted with investigation arrested the accused on 16.06.2019 and till today he is in jail custody.

(3.) Today, Mr. Samrat Ghosh, learned Special PP has produced the case diary. He submits that the medical examination conducted in course of enquiry does not support the complaint.