UTPAL KR. BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel for the accused/petitioner. Also heard Mr. B. Sarma, learned Addl. Public Prosecutor, Assam appearing for the State/respondent No. 1 as well as Mr. A. Sharma, learned counsel for the respondent No. 2/informant.

(2.) This petition under Section 439 Cr.P.C., is filed for granting bail to the accused/petitioner, namely Utpal Kr. Bora, who was arrested on 01.01.2020 in connection with Raha P.S. Case No. 02/2020 u/s 376(3) of the IPC read with Section 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Mr. S. Borthakur, learned counsel for the accused/petitioner, submits that he would not like to emphasize today on the merit of the case, but considering the length of detention since 01.01.2020, the prayer for bail may be considered favourably.