MD NAJIRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is second pre-arrest bail application by the petitioner Najirul Islam, whereby he has sought for pre-arrest bail in connection with Uluoni P.S. Case No.115/2019 (corresponding to G.R. Case No.870/2019), under Sections 376 of the IPC, read with Section 4 of the POCSO Act, on the ground that by this time, the investigation might have completed and release of the accused may be considered.

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

(3.) The offence relates to minor girl who is s student of Class-X and the case is registered u/s.4 of the POCSO Act along with Section 376 of the IPC.