JAKARIA AHMED Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) This is an application under Sec. 438 Cr.P.C., praying for pre-arrest bail by the petitioner, namely, Jakaria Ahmed, in connection with Bilasipara Police Station Case No. 50 of 2021, (corresponding to GR Case No. 99/2021), registered under Ss. 448/376(1) of the IPC, read with Sec. 4 of the POCSO Act.

(3.) Heard Mr. A. Sharma, learned counsel for the petitioner and Mr. R.R. Kaushik, learned Additional Public Prosecutor, Assam, for the State respondent.