ANOWAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SH Sikdar, learned counsel for the petitioner. Also heard Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Anowar Hussain, in connection with Rangia Police Station Case No. 819/2021 registered under Ss. 366/376(B)/34 of the IPC read with Sec. 4 of the POCSO Act.

(3.) Perused the petition as well as the annexures furnished therewith. The accused-petitioner has been in custody for 94 days, as on date, as submitted by the learned counsel for the petitioner. The investigation of the case has not been completed within 90 days. Therefore, the petitioner has sought for default bail.