ATAZUL RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Bhuyan, learned counsel for the applicant and Mr. B. B. Gogoi, learned Addl. PP, Assam.

(2.) This is an application under Sec. 439 Cr.P.C. praying for bail of the accused applicant, namely, Atazul Rahman who is in detention in connection with Khetri PS case No.127/2022 under Sec. 370 IPC, read with Sec. 3, 4 and 5 of the Immoral Traffic (Prevention) Act, 1956.

(3.) Perused the FIR as well as the documents on record, more particularly, the forwarding report.