ABDUS SATTAR AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Sinha, learned counsel appearing for the petitioner. Also heard Mr. N.J. Dutta, learned Addl. Public Prosecutor, Assam appearing for the respondent No.1 and Mr. A.M. Ahmed, learned counsel appearing for the respondent No.2.

(2.) This petition under Section 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely Abdus Sattar Ahmed @ Abdus Sattar apprehending arrest in connection with Barpeta Road P.S. Case No. 518/2020 registered u/s 376 AB of the IPC read with Section 4 of POCSO Act, 2012.

(3.) The scanned copy of the Case diary is placed before the Court.