AHAMMAD ALI MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) I have heard Mr. S.B. Rahman, learned counsel for the applicant/ complainant. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam, appearing for the respondent No.1 and Mr. H.R.A. Choudhury, learned senior counsel, appearing for the respondent No.2/accused.

(3.) Ahammad Ali Mandal, the complainant of Goalpara Police Station Case No.583/2019 under Section 376 IPC read with Section 4 of the Protection of Children from Sexual Offences Act, 2012 (for short, "POCSO Act"), has filed this application for cancellation of pre-arrest bail granted to Mujahidur Rahman Mondal by virtue of order dated 06.01.2020 while dealing with A.B. No.4173/2019 (Mujahidur Rahman Mondal -Vs- The State of Assam). I have taken judicial notice of the fact that the complainant or the victim were not impleaded as respondents by the accused when Anticipatory Bail Application (supra) was filed.