MD. AKKASH ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Islam, the learned counsel appearing on behalf of the applicants and Mr. R. R. Kaushik, the learned Additional Public Prosecutor for the State respondent.

(2.) This is an application under Sec. 438 of the Cr.P.C. filed by the applicants, namely, Md. Akkash Ali; Musst. Majida Begum; Md. Ashekh Ali; Musst. Manuwara Begum and Md. Shah Ali for grant of pre-arrest bail in respect to Bhuragaon P.S. Case No.92/2022 registered under Sec. 10/11 of Prevention of Child Marriage Act.

(3.) I have perused the FIR and the documents annexed therewith as well as the CD.