BAHAZ UDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R Ali, learned counsel appearing 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 prearrest bail of the petitioners, namely, 1. Bahaz Uddin Ahmed, 2. Anjum Manowara Begum and 3. Habibar Rahman, in connection with Barpeta PS Case No. 2527/2021 registered under Ss. 365/376/34 of the IPC read with Sec. 4 of the POCSO Act read with Ss. 9/10/11 of the Prohibition of Child Marriage Act.

(3.) Perused the case diary produced before this Court including the statement of the victim recorded under Sec. 164 of the Cr.PC.