ABUL KALAM AZAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. B.N. Gogoi, learned counsel for the petitioner.

(2.) By this application under Section 439 of the Code of Criminal Procedure, 1973, the petitioner - Abdul Kalam Azad, has prayed for bail in connection with Sapatgram P.S. Case No.100/2019 under Section 366(A), 34, 376(i), 376 (D) of IPC read with Section 4 of POCSO Act, 2012.

(3.) Case diary called for is received and perused.