Site icon SCC Times

Megh HC | Anticipatory bail sought under S. 3 of POCSO Act denied

Meghalaya High Court: W. Diengdoh, J., rejected an anticipatory bail application which was filed when an FIR under Section 3(a)/4 of POCSO Act was lodged by the Complainant as the mother of the victim alleging that the petitioner had sexually assaulted and raped her minor daughter, after which she was sent for medical examination. During the time of the formal investigation, the petitioner had approached the Court of the Special Judge (POCSO), who had initially granted interim bail to the petitioner and had called for the case dairy and after finally hearing the parties and had rejected the application of the petitioner ordering him to be arrested in the said case. Thus, the instant application was filed with this Court asking for a grant of pre-arrest bail on the ground that he apprehended arrest.

The counsel for the respondent, K. Khan and A.H. Kharwanlang, opposed the grant of the bail contending that statement of the victim clearly stated that she was raped by the petitioner and statement of the petitioner states his admission to the fact that there was sexual intercourse between him and the victim, who was a minor and therefore commission of offence under Section 3 of the POCSO Act had been made out.

The Court stated that though the petitioner had not strenuously denied that he had committed the alleged offence, he had however tried to cast some doubt on the same by stating that it was very unlikely to have committed the offence as the place of occurrence was the servants’ quarter where there were about nine other employees staying there further after perusal of the medical reports it was seen that the age of the victim was between 16 and 18 years, which basically meant that she was still a minor at the time of occurrence and by law, any act, sexual in nature with a minor is a crime.

Thus, considering the gravity of the offence the application of the anticipatory bail was rejected. [Heiratami Biam v. State of Meghalaya, 2020 SCC OnLine Megh 102, decided on 18-08-2020]


Suchita Shukla, Editorial Assistant has put this story together

Exit mobile version