SAJID ALAM Vs. STATE OF SIKKIM
LAWS(SIK)-2019-10-5
HIGH COURT OF SIKKIM
Decided on October 17,2019

Sajid Alam Appellant
VERSUS
STATE OF SIKKIM Respondents

JUDGEMENT

Arup Kumar Goswami, J - (1.) Heard Mr. Dewen Sharma Luitel, learned Counsel for the Applicant and Mr. S.K Chettri, learned Assistant Public Prosecutor, State of Sikkim.
(2.) This application under Section 439 read with Section 482 of the Criminal Procedure Code, 1973 (for short, CrPC) is filed for grant of bail in connection with Singtam Police Station FIR No.41/2019 under Section 6 of Protection of Children from Sexual Offences Act, 2012 (for short POCSO Act, 2012).
(3.) The Applicant was arrested on 21.06.2019. This Application was filed on 30.08.2019.;


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