RENY WILFRED, IAS Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. A. Zho, learned counsel for the petitioner and Mr. K. Angami, learned P.P. for the State respondent No.1. Also heard Ms. Apila Sangtam, learned counsel for the respondent No. 2 and 3.

(2.) The present petition has been filed under Sec. 407 of the Code of Criminal Procedure, 1973 seeking for transfer of State Crime Police Station (SCPS) Case No. 04/2021 under Sec. 354/376/511 IPC r/w Sec. 8 and 10 of POCSO Act, 2012 (corresponding to G.R No. 58/2021) from the Special Court (POCSO) Tuensang, Nagaland, to any other Special Court (POCSO) within the State of Nagaland.

(3.) The case in brief is that the respondent No. 2 and 3 on 28/7/2021 lodged the FIR before the Officer-in-Charge, Noklak Police Station, Nagaland, alleging that the petitioner who was then serving as the Deputy Commissioner, Noklak, had molested them while they were working in the residence of the petitioner.