NARAYAN BHOI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid arrangement (video conferencing/physical mode).

(2.) This is an application under sec. 439 of Cr.P.C. in connection with Jatani P.S. Case No.233 of 2020 corresponding to T.R. Case No.260 of 2020 pending in the Court of learned Adhoc Addl. Sessions Judge, Fast Track Special Court (POCSO), Bhubaneswar for offences punishable under Sec. 363/366/ 376(2)(n)/376(3) of the Indian Penal Code and sec. 6 of the POCSO Act.

(3.) The prayer for bail of the petitioner was rejected by the learned Adhoc Addl. Sessions Judge, Fast Track Special Court (POCSO), Bhubaneswar vide order dtd. 9/12/2021.