MD. RABIKUL UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.PC. seeking pre- arrest bail of the accused-petitioner, namely, Md. Rabikul Uddin, in connection with Thelamara P.S. Case No.120/2020 registered under Sections 366(A) of the Indian Penal Code, added Section 4 of POCSO Act.

(2.) Heard Mr. R. Islam, learned counsel for the petitioner. Also heard Mr. D. Das, learned Additional Public Prosecutor, Assam appearing for the Respondent State.

(3.) Case diary produced has been perused.