G.ACHYUT KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Present Application seeks to challenge the order dated 11.12.2019 passed by the Ld. Sessions Judge-cum-Special Judge, Koraput-Jeypore in G.R.Case No.1013 of 2019 wherein the prayer for bail was rejected. The Appellant herein is the accused in connection with alleged commission of offences punishable under Sections 493/376 of I.P.C. read with Section 3 (2)(v) of SC & ST (PoA) Act, 2015 which, subsequently, turned to be a case under Sections 493/313/376 of I.P.C. read with Section 3 (2)(v) of SC & ST (PoA) Act, 2015.

(2.) The allegations in the F.I.R. are summarized below:

(3.) Heard Sri D.P. Dhal, Ld. Sr Counsel appearing for appellant and Sri Mr. Sangram Keshari Mishra, Addl. Standing Counsel for respondent and perused the case records.