PEMA TEMPHEL BHUTIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The present petition has been preferred by the petitioner challenging the order dtd. 30/5/2022 passed by the learned Special Judge, (POCSO) Act, 2012 in Criminal Misc. Case (POCSO) No.18 of 2022. The issue involved pertains to a bus bearing registration No.SK-03-B-0104 (the vehicle) seized on 25/3/2022 by the Sadar Police in connection with Sadar Police Station (PS) Case No.41/2022 dtd. 22/3/2022 under Ss. 363/376 of the Indian Penal Code, 1860 (IPC) and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (the POCSO Act, 2012). A release petition had been preferred by the petitioner for release of the vehicle which had been seized. It was stated that the same was a commercial vehicle and the only source of income of the petitioner which had been given on hire to a pharmaceutical company on monthly basis. It was also stated that the vehicle had been taken on loan and the petitioner was required to repay the same through monthly instalment of Rs.49,000.00. It was the petitioner's case that due to the seizure and the fact that it could not be utilised, he was unable to pay the instalment. The learned Additional Public Prosecutor had raised no objection for the release of the vehicle. However, the learned Special Judge on consideration of the facts of the case came to the conclusion that the vehicle was a vital piece of evidence and would be required for identification during the trial in the same condition. Accordingly, the release petition was rejected.

(2.) Heard Ms. Gita Bista, learned counsel for the petitioner and Mr. Thinlay Dorjee Bhutia, learned Additional Public Prosecutor for the State-respondent. The respondent has filed an affidavit before this court stating that the various steps which had been taken by them. It is stated that the property seizure memo of all the items seized including the vehicle has been duly prepared in the presence of witnesses and photographs taken by the Investigating Officer (I.O.). It is stated that the I.O. has also taken photographs of the interior and the exterior of the bus as well as the alleged place where the alleged offence had been committed. It is stated that the I.O. has also recorded the statement of all the seizure witnesses. As the vehicle was recovered by the I.O. in front of the gate of Sun Pharma Company at Jalipool, photographs of the place of occurrence is also part of the charge-sheet. It was further stated that during the course of the investigation the vehicle was forwarded to the RFSL Saramsa for forensic examination and presently the bus is at RFSL, Saramsa Ranipool. It is stated that the investigation is complete and charge-sheet filed on 6/6/2022.

(3.) However, in view of the unclear stand with regard to the forensic examination of the bus as mentioned in paragraph 8 of the affidavit an opportunity was granted to the State respondent to clarify the same. Mr. Thinlay Dorjee Bhutia on instruction submits that the forensic examination of the vehicle has been completed and the forensic report received by the police. In view of the same, it is submitted that they have no objection to the release of the vehicle to its owner.