(1.) Heard Ms. N. Danggen, the learned counsel for the petitioner. Also heard Ms. M. Tang, the learned A.P.P., for the State and Mr. A. Apang, the learned Senior Counsel, assisted by Mr. N. Anju, the learned counsel for the respondent No.2.
(2.) By this petition filed under Section 439 (2) read with Section 482 Cr.P.C., the petitioner has prayed for cancellation of bail granted to the respondent No.2 vide order dated 08.12.2017, passed by the learned Addl. District and Sessions Judge, East Siang Dist., Passighat in Bail Application No.77/2017 in connection with Yingkiong P.S. Case No. 25/2017 under Section 376 IPC read with Section 4/6 of Protection of Children from Sexual Offences Act, 2012 ("POCSO Act" for short).
(3.) The petitioner herein is the minor victim, represented by her natural grandfather and guardian. The accused is husband of sister of victim's father. Hence, a close relative.