TINKU BARUAH 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, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1) Tinku Baruah and 2) Pallabi Baruah, in connection with All Women Police Station Case No.04/2022 registered under Ss. 325/34 of the Indian Penal Code, read with Sec. 14(1) of Child and Adolescent Labour (Prohibition and Regulation) Act, 1986 and read with Ss. 75/76 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) Heard Mr. A.K. Choudhury, learned counsel for the petitioners. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam appearing for the Respondent State.