DEEP PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Choudhury, learned counsel for the accused petitioner and Mr. NJ Dutta, learned Additional Public Prosecutor, Assam, appearing for the State respondent.

(2.) By this application filed under Section 439 Cr.P.C., the accused petitioner, namely, Deep Paul has prayed for granting bail in connection with Boko PS Case No. 265/2020 ( GR No. 299(K)/2020) under Sections 447/354 of the IPC R/w Section 8 of the POCSO Act.

(3.) It is jointly submitted by the learned counsel for both the sides that the statutory period of detention of the accused petitioner is over.