EMAN HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through VideoConference due to Covid-19 pandemic.

(2.) This is an application made under Sec. 438 Cr.P.C., seeking prearrest bail of the accused-petitioner, namely, Eman Hussain, in connection with South Salmara Police Station Case No.386/2021, registered under Ss. 457/376 of the Indian Penal Code, read with Sec. 4 of POCSO Act, 2012.

(3.) Heard Mr. A.Z. Ahmed, learned counsel for the petitioner. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam for the Respondent State.