SHAKIRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Mr. A. Ahmed, learned counsel for the petitioner as well as Mr. B. Sarma, learned Additional PP for the State.

(2.) By this application under section 438 Cr.PC, the accused-petitioner, namely, Shakirul Islam has prayed for granting pre-arrest bail in connection with Dhing P.S. Case No.54/2020 under section 376 IPC.

(3.) Call for the case diary of Dhing P.S. Case No.54/2020 as well as medical report of informant and statement of the victim girl under section 161/164 Cr.P.C on 17.07.2020.