FIJNUR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SH Sikdar, 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. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Fijnur Ali, in connection with Baihata Chariali Police Station Case No. 516/2021 registered under Ss. 366(A)376(3)/506 of the IPC read with Sec. 4 of the POCSO Act.

(3.) Mr. Gogoi, learned Additional Public Prosecutor has submitted that investigation of the case has not been completed and charge-sheet has not been laid. Excluding the date of remand, the petitioner has been in custody for 89 days, as on date.