NARI Vs. STATE OF ODISHA

JUDGEMENT

(1.) I have heard Mr. S.K. Mohanty, learned counsel for he appellant and Mrs. Saswata Pattnaik, learned Additional Government Advocate through Hybrid Mode because of the Covid 19 pandemic.

(2.) This appeal has been preferred under Sec. 101 (5) of Juvenile Justice (Care and Protection of Children) Act 2015 ( in short "the JJ Act") challenging the order dtd. 16/4/2020 passed by the learned Presiding Officer (Children Court), Ganjam, Berhampur (I/c) in connection with J.R. Case No.87 of 2019 corresponding to Kodala P.S. Case No.283 of 2019 registered under Ss. 302/294/323/324/34 of I.P.C., dismissing the appeal of the appellant for bail.

(3.) The prosecution allegations in brief are that on 13/10/2019 at about 8 P.M. the appellant entered the house of the informant and abused him in obscene language and assaulted his son Pintu Naik by means of a Bhujali causing bleeding injuries. When the informant protested he was assaulted with fist blows and kicks for which he fell down. The appellant also took away some articles from his house. Pintu Naik succumbed to his injuries while undergoing treatment at MKCG MCH Berhampur.