THOUNAOJAM TEJKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Ibohal Singh, learned counsel appearing for the petitioner and Mr. Y. Ashang, learned PP appearing for the respondents.

(2.) This petition has been filed by the petitioner under Sec. 482 Cr.P.C. to quash the proceedings in ST (POCSO) Case No. 2 of 2018 on the file of the Special Court (POCSO), Imphal East.

(3.) The petitioner, who is the accused facing trial in ST (POCSO) Case No. 2 of 2018 on the file of the learned Special Court (POCSO), Imphal East, has come forward with the present petition alleging that respondent No. 10 lodged a complaint against the petitioner before respondent No. 4 stating that the petitioner sexually assaulted his daughter, the minor girl. After registering the case and after conducting investigation, respondent No. 5 laid charge sheet before the learned Special Court (POCSO), Imphal East against the petitioner for the offence punishable under Sec. 6 of the POCSO Act, 2012. On receipt of the charge sheet, the learned Special Judge took cognizance under Sec. 6 of POCSO Act, 2012 against the petitioner.