TALEB ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through VideoConference due to Covid-19 pandemic.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1) Taleb Ali, 2) Hakim Ali, 3) Johirul @ Johirul Islam, 4) Kurpan Ali, and 5) Mamiran Nesha @ Mamiran, in connection with Sualkuchi River Police Station Case No.01/2022 registered under Ss. 448/376(3)/313 of the Indian Penal Code, read with Sec. 4 of the POCSO Act, 2012.

(3.) Heard Mr. T. Hussain, learned counsel for the petitioners. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam appearing for the Respondent State.