PARESH SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Hazarika, learned counsel for the accused-petitioner and Mr. M.P. Goswami, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By this application under Sec. 439, Code of Criminal Procedure, 1973, the accused-petitioner viz. Sri Paresh Saikia has prayed for his release on bail in connection with Narayanpur Police Station Case no. 152/2021, registered for offence under Sec. 376, Indian Penal Code [IPC].

(3.) After registration of the case on 23/11/2021, the accused-petitioner was apprehended and produced before the Court of the learned Chief Judicial Magistrate, Lakhimpur on 24/11/2021 and since then, he is in custody.