TAME TALLING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Saikia, learned counsel for the petitioners. Also heard Ms. L. Hage, learned Additional Public Prosecutor representing the State of Arunachal Pradesh.

(2.) This application is filed under Sec. 482 of the Criminal Procedure Code, 1973, praying for invoking the inherent jurisdiction in quashing and setting aside the proceedings of Itanagar Women Police Station Case No. 28/2020, registered under Sec. 363/376 of Indian Penal Code, 1860, read with Sec. 6 of POCSO Act, 2012, corresponding to POCSO Case No.09/2022, which is pending before the Court of learned Special Judge (POCSO Act) at Yupia, Papum Pare District, Arunachal Pradesh.

(3.) The brief facts leading to filing of the present petition, is stated as under:-