JAHIDUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. Hussain, 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 accused-petitioner, namely, Jahidul Hoque @ Jaydul Hoque, in connection with Sualkuchi River Police Station Case No. 01/2022 registered under Ss. 448/376(3)/313/109 of the IPC read with Sec. 4 of the POCSO Act.

(3.) The case diary called for has been received and perused.