MOZIBAR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application, filed under Section 438 of the Cr.PC, the accused-petitioner, namely, Mozibur Rahman has prayed for pre-arrest bail apprehending arrest in connection with Dhubri P.S. Case No. 1895/2019 under Section 120(B)/376/325 IPC R/W Section 6 of POCSO Act.

(2.) Heard Mr. M. Ahmed, learned counsel for the petitioner as well as Mr. T.K. Misra, learned Additional Public Prosecutor, appearing for the State of Assam.

(3.) Perused the FIR and the documents annexed with the petition including the case diary produced today.