MD. HAJRAT ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Md. Hajrat Ali, apprehending arrest in connection with Rupahihat Police Station Case No. 271 of 2020, registered under Section 376(3) of the IPC, read with Section 6 of the POCSO Act.

(2.) Heard Ms. A. Das, learned counsel for the petitioner as well as Mr. R.J. Baruah, learned Additional Public Prosecutor, appearing for the State of Assam.

(3.) Mr. Baruah, learned Additional Public Prosecutor submits that in the instant case, charge-sheet, vide CS No. 611/2020, dated 13-12-2020, has already been laid by the Investigating Police Officer, after completion of investigation of the case.