MANJIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 439 of the CrPC, the accused/petitioner Manjit Das, who is in custody since 09-06-2019, has prayed for release him on regular bail in connection with the Special (P) Case No.24/2019 (the Baihata Chariali P.S. Case No.210/2019), under Sections 366(A)/34 of the IPC, read with Section 4 of the POCSO Act.

(2.) Heard the learned counsel for the parties and perused the record.

(3.) The accused person who is facing trial before the Court of Special Judge, Rangia in connection with the above noted Special (P) Case No.24/2019, has sought the bail on twin grounds that he is languishing behind the bar since 09.06.2019, whereas the victim girl is a major one and she has given her statement under Section 164 of the CrPC that she went with the accused petitioner voluntarily out of love and affection.