GHAN SHYAM DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K N Choudhury, the learned senior counsel for the petitioner. Also heard Mr. D Das, the learned Additional Public Prosecutor for the respondent no. 1. None appears for the respondent no. 2 being Miguel Queah.

(2.) Office note of 6/1/2021 shows that service in respect of respondent no. 2 be deemed to have been served under Sec. 27 of the General Clause Act, 1897. By the subsequent order of 18/1/2021, by taking note of the said office note, service was accepted to be complete.

(3.) The respondent no. 2 Miguel Queah, had lodged an FIR before the Officer-in-Charge of Satgaon Police Station which was registered as Satgaon Police Station Case No. 125/2019 under Sec. 376(2)(i)/354-A of the Indian Penal Code read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (in short, the POSCO Act, 2012).