MARK AUGUST D. SHIRA Vs. STATE OF MEGHALAYA
LAWS(MEGH)-2021-2-15
HIGH COURT OF MEGHALAYA
Decided on February 11,2021

Mark August D. Shira Appellant
VERSUS
STATE OF MEGHALAYA Respondents

JUDGEMENT

W.DIENGDOH,J. - (1.)On 30.10.2015, the Officer-in-Charge Mendipathar Police Station, North Garo Hills District received one FIR filed by one Shri Albonath R. Marak, wherein it was informed that on 24.10.2015, two minor girls left their home but did not return to their respective homes and their whereabouts was also not known. The said minors were later found at Mendipathar by some women group who took them to the Mendipathar Police Station while their relatives were informed about them.
(2.)It is further reported that on enquiry, the said minor girls were forcibly brought from Rongrong Balnanggre village by two persons namely Shri Manseng N. Sangma and Shri Jingjang A. Sangma, where they were sexually assaulted at different places for several times even by some unknown persons at Mendipathar.
(3.)A police case being Mendipathar Police Case No. 247(10)15 u/s 366A/34 IPC r/w section 4/6 POCSO Act was registered and investigation was launched. The above named accused persons were arrested in connection with this case.


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