UJIR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Md. Ujir Ali, in connection with Tamulpur Police Station Case No. 466/2018, registered under Section 366 of the IPC (Adding Section 4 of the POCSO Act).

(2.) Heard Mr. AK Azad, learned counsel appearing for the petitioner and Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State.

(3.) Mr. NJ Dutta, learned Additional Public Prosecutor submits that in the instant case, chargesheet, vide CS No. 264/2018, dated 15.12.2018, has already been laid by the Investigating Police Officer, after completion of investigation of the case.