TINKU BARUAH Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) Heard Mr. AK Chaudhury, learned counsel for the petitioners. Also heard Mr. RJ Baruah, 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 petitioners, namely, 1. Tinku Baruah and 2. Pallabi Baruah, in connection with All Women Police Station Case No. 04/2022 registered under Ss. 325/34 of the IPC read with Ss. 14(1) of the Child and Adolescent Labour (Prohibition and Regulation) Act, 1986 and read with Ss. 75/76 of the Juvenile Justice (Care and Protection of Children) Act, 2015.