AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 173 wordsW. Diengdoh, J
Mr. H. Kharmih, learned Addl. PP has submitted that the Investigating Officer has filed the compliance report, indicating that the complainant is a police official, who, while investigating another case, has come to the knowledge that the petitioner herein was also involved in the said case. Accordingly, an FIR was filed by the said police official/Investigating Officer. As such, he submits that he is competent to also appear on behalf of the said complainant.
The learned Addl. PP has also submitted at the bar that it is reliably learnt that the applicant/accused herein has been convicted in connection with another POCSO Case, the date of conviction being dated 29.04.2026 passed by the Court of the learned Special Judge (POCSO), West Khasi Hills District, Nongstoin in Special (POCSO) Case No. 13 of 2024.
Ms. P.S. Nongbri, learned counsel for the applicant/accused, has interjected to submit that some time may be allowed for instructions to be received in this regard.
Accordingly, as prayed for, list this matter for further hearing on 04.05.2026.