ADOR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. PK Deka, learned counsel for the petitioners. Also heard Mr. RR Kaushik, 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-petitioners, namely, 1. Shri Ador Ali @ Jahan Uddin, 2. Shri Aynal Hoque @ Aynal Paramanik and 3. Shri Anbor Ali @ Anowar Hussain, in connection with Chapar PS Case No. 86/2021 registered under Sec. 366(A) of the IPC read with Sec. 4 of the POCSO Act.

(3.) In accordance with the order, dtd. 15/2/2022, Mr. Kaushik, learned Additional Public Prosecutor has produced before this Court the copy of statement of the victim recorded under Sec. 164 of the Cr.PC.