2020 CRI. L. J. 4376 ::AIROnline 2020 Meg 37

Meghalaya High Court

Hon'ble Judge(s): W. Diengdoh , J

Criminal P.C. (2 of 1974) , S.438— Anticipatory bail - Offences u/S.363 of Penal Code and Ss. 7, 8 of POCSO Act - No reference to complicity of accused to attract adverse provisions of S. 363 of Penal Code as alleged victim not making any allegation of kidnapping against him - Absence of ingredients of Ss. 7, 8 of POCSO Act attributable to accused - For conducting TIP, it is not necessary for accused to be in custody for exercise - No adverse report against character of accused - Case of anticipatory bail made out - Anticipatory bail granted with conditions. (Para 13 14 15 17 18)