AI Structured Summary
Not yet generated for this judgment
Judgment
W. Diengdoh, J
Heard Mr. S. Pandit, learned counsel for the petitioner who has submitted that this application has been preferred by the petitioner seeking grant of bail on behalf of her brother, Shri. Sambha Timung who was arrested in connection with Women P.S. Case No. 21(05) 2024 under Section 365/354A (1) (i) (iv)/376(2)(j) (k) (l)/376 (D) IPC read with Section 92 (b) of the Rights of Persons with Disabilities Act, 2016. Chargesheet having been filed, the matter is now pending before the learned Sessions Judge, Ri Bhoi District at Nongpoh being Sessions Case No. 16 of 2024.
The learned counsel has further submitted that the accused was in custody for more than 1(one) year or so and out of 22(twenty-two) witnesses the evidence of only 1(one) witness has been examined. However, at this stage, it is prayed that notice may be allowed to be issued upon the complainant.
Mr. K. Khan, learned P.P appearing for the State respondent has submitted that notice may be allowed to be processed through the Investigating Officer.
Accordingly, let steps be taken in this regard. List this matter on 17.06.2025.