MD. ZIARUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to COVID-19 pandemic.

(2.) Heard Mr. M. Mahanta, learned counsel for the petitioner. Also heard Mr. Bidyut Sarma, learned Additional Public Prosecutor, appearing for the State respondent.

(3.) This is an application, filed under Sec. 438 of the Cr.PC. seeking prearrest bail of the accused-petitioner, namely, Md. Ziarul Hoque @ Islam, in connection with South Salmara Police Station Case No. 320/2020 registered under Ss. 363/365/376/506/34 of the IPC read with Sec. 4 of the POCSO Act.