AKASH RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. F. Hussain, learned counsel for the accused and Mr. R. J. Barua, learned Additional Public Prosecutor for the State respondent.

(2.) This application, under Sec. 439 Cr.P.C. is preferred by accused, Akash Ray, who has been languishing in jail hajot since 9/12/2023, in connection with Bongaigaon P. S Case No. 525/2023, under Ss. 376/506 IPC read with Sec. 4 of POCSO Act, for grant of bail.

(3.) It is to be noted here that the above noted case has been registered on the basis of an FIR lodged by one Madan Sarkar on 9/12/2023.