ATABUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Mahammad Ali Sheikh, learned counsel for the petitioner and Mr. Bhaskar Sharma, learned Additional Public Prosecutor, Assam for the State, opposite party No. 1. Also heard Ms. Manisha Karen Brown, learned Amicus Curiae for the informant, opposite party No. 2.

(2.) Apprehending his arrest, the petitioner, namely, Atabur Rahman, son of late Jonab Ali, resident of Village - Sagunbari, Police Station - Moirabari, District - Morigaon, Assam, has filed this application on 27/1/2025 under Sec. 482 BNSS, seeking pre-arrest in Special (POCSO) Case No. 179/2024 arising out of Dhing Police Station Case No. 162/2024 registered under Ss. 61(2)/ 126(2)/137(2)/74/70(2)/109/78 BNS read with Sec. 6 of the POCSO Act, corresponding to G.R. No. 2960/2024.

(3.) The Court on 30/1/2025 called for the scanned copy of said Special (POCSO) Case No. 179/2024 and also the copy of Dhing Police Station Case No. 162/2024 from the Court of learned Special Judge (POCSO) -cum- Additional Sessions Judge, Nagaon.