SAHINUR MONDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri A.A.R. Karim, learned counsel for the petitioner, namely, Shri Sahinur Mondal @ Md. Sahinur Mondal, who has filed this anticipatory bail application under Sec. 438 of the Cr.PC praying for pre-arrest bail in connection with Tamarhat PS Case No. 151/2019 under Sec. 376/511 of the IPC R/w Sec. 12 of POCSO Act, 2012 corresponding G.R. Case No. 3251/2019.

(2.) The learned counsel submits that in the meantime, the petitioner got married to the alleged victim.

(3.) On the other hand, Shri Kaushik, the learned Addl. Public Prosecutor, Assam, submits that though there is a statement by one of the witnesses that the accused-petitioner has married the victim girl and apart from that statement there is no other materials.