DIS CHYRMANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application for grant of bail made out under Sec. 483, BNSS read with Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 with a prayer for grant of bail to Shri Lovely Chyrmang who was convicted in connection with Special (POCSO) Case No. 34 of 2020.

(2.) Heard Mr. S. Deb, learned counsel for the applicant, who has submitted that the son of the applicant, on being convicted by the learned Special (POCSO) Judge in the said POCSO case vide judgment and order dtd. 20/9/2024 and made to undergo imprisonment for a period of 25(twenty-five) years with fine, had preferred an appeal before this Court registered as Crl. A. No. 55 of 2024.

(3.) However, while the appeal is still pending, the appellant/convict has raised the issue of juvenility and has sought for age determination by way of an appropriate application. This Court vide order dtd. 2/4/2025 then referred the matter to the learned Trial Court for the purpose of such age determination. The proceedings before the Trial Court for determination of the age of the appellant/convict at the relevant period, that is, when the said offence was said to have been committed is still pending at the stage of recording of evidence.