BENKELBIN NONGRUM Vs. STATE OF MEGHALAYA
LAWS(MEGH)-2021-9-7
HIGH COURT OF MEGHALAYA
Decided on September 20,2021

Benkelbin Nongrum Appellant
VERSUS
STATE OF MEGHALAYA Respondents




JUDGEMENT

W. Diengdoh, J. - (1.)Matter taken up via video conferencing.
(2.)This is an application u/s 439 Cr.P.C r/w Sec. 31 of the POCSO Act for grant of bail to the accused person Shri Wanborlang Nongrum. This application has been preferred by the applicant herein who is the brother of the said accused person.
(3.)The applicant has stated that an FIR dtd. 2/1/2021 was lodged by the complainant Smti. Wandamon Sari alleging that the accused person has sexually assaulted her minor daughter on 1/1/2021 at around 7:00 PM at Mawrynkneng Parish. On the strength of the said FIR, a case being numbered as Mawrynkneng P.S Case No. 01(01)2021 u/s 5(1)/6 POCSO Act was registered and the accused person was arrested on 2/1/2021 and is still in judicial custody till date.


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