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Judgment
6 paragraphs · 140 wordsB. Bhattacharjee, J
Heard learned counsels appearing for the parties.
The petitioners, now residing as husband and wife, have filed this petition seeking quashing of Special (POCSO) Case No.116 of 2019 pending before the learned Special Judge (POCSO), East Khasi Hills District, Shillong on the premises that they are married to each other and have a child out of the said marriage.
Both the parties, are therefore, directed to appear before the Secretary, High Court Legal Services Committee on 14.05.2026 so as to enable the Secretary to submit a report whether the consent given by the petitioner No.2 is an informed consent or not as per paragraph-34 of the judgment and order dated 12.03.2026 passed in Crl.Petn. No.92 of 2023.
The report so prepared be forwarded to this Court before the next date.
List this matter after 4 (four) weeks.