NEH PHAWA, W/O AMING SHYRMANG, R/O SALANI AND ORS Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard.

(2.) This criminal petition (revision) is directed against the order dated 06.02.2014 passed by the Sessions Judge, West Jaintia Hills District, Jowai in GR Case No. 131/13, whereby said Court has declined to discharge the accused Salanmiki Phawa @ Mi Phawa and directed to frame charge against him in respect of offence punishable under Section 376 IPC. The trial court further declined to grant bail to the applicant.

(3.) Briefly stated prosecution story is that on 12.07.2013 between 7:15 to 7:30 PM when the victim was returning from the market, near the house of one Wonde Shullai, she was dragged in a Maruti Car of aluminum colour and taken to a lonely place where she was tied with a tree, thereafter she was dragged and subjected to rape. The accused took the cell phone of the victim so that she may not complain about the incident.