EKSED ALI 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 made under Sec. 438 Cr.P.C., seeking pre- arrest bail of the accused-petitioner, namely, Eksed Ali, in connection with Sialmari P.S. Case No.42/2021, registered under Ss. 376(D) of the Indian Penal Code, read with Sec. 4 of POCSO Act.

(3.) Heard Mr. A. Paramanik, learned counsel for the petitioner. Also heard Mr. R.R. Kaushik, learned Additional Public Prosecutor, Assam for the Respondent State.