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 Special POCSO Case No.33/2020, arising out of Thelamara P.S. Case No.71/2020 registered under Section 366(A) of Indian Penal Code, read with Section 4 of POCSO Act.

(2.) Heard Mr. S. Munir, learned counsel for the petitioner. Also heard Mr. S.H. Borah, learned Additional Public Prosecutor, Assam, appearing for the State Respondent.

(3.) Scanned copy of the case diary, scanned copy of the charge-sheet and scanned copy of the statement of the victim, have been produced before this Court.