KHEHOSHE CHISHI Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Joshua Sheqi, learned counsel for the petitioner. Also heard Mr. Zakato Chishi, learned counsel for the private respondent and Mr. K. Angami, learned Public Prosecutor for the State of Nagaland.

(2.) This petition, under Sec. 482 of the Criminal Procedure Code, 1973 is preferred by Shri Khehoshe Chishi for quashing the proceeding of G.R. Case No. 71/2022, corresponding to Kohima Women P.S. Case No. 007/2022, under Ss. 354A(i)/363/376 of the Indian Penal Code read with Ss. 4/8 of the POCSO Act.

(3.) The factual background, leading to filing of the present petition, is briefly stated as under:-