KHAIRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Ahmed, learned counsel for the petitioner. Also heard Mr. BB Gogoi, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the petitioner, namely, Md. Khairul Islam, in connection with Laharighat PS Case No. 542/2021 registered under Ss. 376(C)/511 of the IPC read with Sec. 8 of the POCSO Act.

(3.) The case diary, including the statement of the victim recorded under Sec. 164 of the Cr.PC have been received and perused.