DHAJEN CHIRING Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Hasan, learned counsel for the petitioner and Mr. M.P. Goswami, learned Additional Public Prosecutor for the State.

(2.) This is an application for default bail in connection with Sadiya P.S. Case No. 94/2025 (corresponding to POCSO Case No. 4/2026), arising out of Sadiya P.S. Case No. 94/2025 pending before the Court of the learned Additional Session Judge-cum-Special Judge, POCSO, Tinsukia.

(3.) The undisputed facts of the case are as follows: