SAHIL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. Ali, learned counsel for the petitioner as well as Mr. H. Sarma, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the petitioner, namely, Sahil Hussain @ Sahil Ali, in connection with Bokajan Police Station Case No. 15/2021 registered under Section 6 of the POCSO Act.

(3.) It has been submitted by the learned Additional Public Prosecutor that charge-sheet has been laid, vide CS No. 16/2021, dated 28.02.2021 in the instant case by the Investigating Police Officer.