JAHIDUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned senior counsel for the petitioner. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre- arrest bail of the petitioner, namely, Jahidul Hoque @ Jahidul Islam @ Jahidul Hoke, in connection with Gobardhana P.S. Case No. 286/2015 registered under Ss. 366(A)/457/448/34 of the IPC (Special POCSO Case No. 59/2019 registered under Sec. 366 of the IPC read with Sec. 4 of the POCSO Act, 2012).

(3.) The scanned copy of the case diary along with the status report has been received.