MAHBUBUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MA Choudhury, learned counsel for the petitioners. Also heard Mr. BB Gogoi, learned Additional Public Prosecutor appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre- arrest bail of the petitioner, namely, 1. Mahbubur Rahman, 2. Khalilur Rahman, 3. Hasan Md. Enayetulla @ Hasan Mohammed Anaitullah, 4. Hussain Ahmed and 5. Abdul Karim, in connection with Patherkandi P.S. Case No. 124/2021 registered under Ss. 447/448/325/376/511/436 of the IPC read with Ss. 6/8 of the POCSO Act.

(3.) It has been submitted by Mr. Gogoi, learned Additional Public Prosecutor that charge-sheet has been laid, vide CS No. 272/2021, dtd. 31/8/2021 in the instant case by the Investigating Police Officer. However, since the petitioners have been availing interim protection, the same is extended for another 15 (fifteen) days from today.