RAMESH CHANDRA SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) I have heard Mr. Devasish Panda, learned Senior Counsel for the appellant, Mr. L. Samantaray, learned Addl. Government Advocate for the State and Mr. Satyabrata Senapati, learned counsel for the Respondent No 2 - victim.

(2.) This appeal has been preferred by the appellant-Ramesh Chandra Sahu under Sec. 14-A of SC and ST (POA) Act read with Sec. 374 Cr.P.C. against the order dtd. 16/12/2020 passed by the learned Sessions Judge -cum-Special Judge, Kalahandi, Bhawanipatna in C.T. Case No.35 of 2020 corresponding to M. Rampur P.S. Case No.195 of 2020 registered for commission of offences punishable under Ss. 341/354-A/354-B/376/511 of I.P.C. read with Sec. 3(1)(r)(s)/3(2)(v)/3(2)(va) of SC and ST (POA) Act, refusing to release the appellant on bail.

(3.) The allegations in brief against the appellant is that petitioner had applied for a house under the PMAY Scheme before the accused who is the local Sarpanch and he had collected her phone number and had been demanding sexual favours from the victim, which she had been ignoring. On 18/10/2020 in the morning, he entered her house and finding her alone, misbehaved with her and threw her on the cot and tried to rape her by removing her pant. But she kicked him and escaped and when she questioned him about his conduct, he abused her and threatened to kill her by saying that he belongs to the ruling party.