SAHJAHAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) B.K. Mahajan, learned counsel for the petitioner and Mr. N.J. Dutta, learned Additional Public Prosecutor appearing for the State of Assam.

(2.) By this application, under Section 438 of the Cr.P.C, the petitioner, namely Sahjahan Ali has prayed for granting him pre-arrest bail apprehending arrest in connection with Dispur Police Station Case No. 2152/2019 under Section 8 of the POCSO Act.

(3.) The case diary does not reflect any incriminating material justifying any necessity of custodial interrogation of the petitioner in the instant case. Therefore, the prayer for pre-arrest bail of the petitioner deserves to be allowed.