MAKIBUL HASAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Goyal, learned counsel for the petitioner. Also heard Mr. BB Gogoi, learned Additional Public Prosecutor appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking prearrest bail of the petitioner, namely, Makibul Hasan @ Makibul Islam, in connection with Barpeta P.S. Case No. 239/2021 registered under Ss. 376/511 of the IPC read with Sec. 8 of the POCSO Act.

(3.) It has been submitted by Mr. Gogoi, learned Additional Public Prosecutor that charge-sheet has been laid, vide CS No. 658/2021, dtd. 25/6/2021 in the instant case by the Investigating Police Officer. However, since the petitioner has been availing interim protection, the same is extended for another 15 (fifteen) days from today.