LAKHYA JYOTI BORDOLOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Sri Lakhya Jyoti Bordoloi, in connection with Special (POCSO) Case No.44/2020, registered under Ss. 366/376(3) of the Indian Penal Code, read with Sec. 6 of POCSO Act, corresponding to Raha P.S. Case No.98/2020.

(2.) Heard Mr. P. Das, learned counsel appearing on behalf of Mr. A.K. Singh, learned counsel representing the petitioner. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam for the Respondent State.

(3.) Scanned copy of the case diary has been received. Also seen the status report of the case.