LAWS(GAU)-2022-2-68

KANAK DAS Vs. STATE OF ASSAM

Decided On February 11, 2022
KANAK DAS Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

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

(2.) Heard Mr. B. Chowdhury, learned counsel for the petitioners. Also heard Mr. BB Gogoi, learned Additional Public Prosecutor, appearing for the State respondent.

(3.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the petitioner, namely, Shri Kanak Das, in connection with SPL(POCSO) Case No. 16/2021 pending before the learned Special Judge (POCSO), Baksa, Mushalpur arising out Goreswar Police Station Case No. 120/2021 (corresponding to GR Case No. 742/2021) registered under Ss. 376/511 of the IPC read with Sec. 8 of the POCSO Act.