MAKIBUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D.P. Chaliha, learned senior counsel assisted by Mr. I. Ahmed, learned counsel for the petitioner. Also heard Mr. Bidyut Sarma, learned APP appearing for the State.

(2.) Apprehending arrest in connection with Paneri P.S. Case No. 26/2022 under Sec. 376/506 IPC, the petitioner has filed this application under sec. 438 Cr.P.C.

(3.) The learned APP has produced the case diary and opposed the prayer for bail on the ground that the statement of the victim under sec. 164 Cr.P.C. implicates the petitioner of committing sexual assault on 29/11/2021.