MD. NIMAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to Covid19 pandemic.

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Md. Nimar Ali, in connection with Golaghat Special (POCSO) Case No. 57/2021, registered under Sec. 376 of the IPC, read with Sec. 04 of the POCSO Act.

(3.) Heard Mr. A.J. Atia, learned counsel appearing on behalf of the petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor representing the State.