PRATAP NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) This is an application under Sec. 439 of Cr.P.C. for releasing the petitioner-Pratap Naik on bail in connection with Bantala P.S. Case No. 80 of 2019 corresponding to Special (POCSO) Case No. 27 of 2019 pending in the file of learned Ad hoc Additional Sessions Judge (FTSC), Angul for commission of offence punishable under Ss. 342/ 376 (2) (n)/ 506/ 294/ 376 (D) of IPC and read with Sec. 6 of the POCSO Act and Sec. 66 (E) of the I.T. Act.

(3.) This is the second journey of the petitioner to the Court for bail.