AKASH MEHER Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through video conferencing mode.

(2.) Heard learned counsel for the petitioner and learned Additional Standing Counsel for the State.

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the petitioner in connection with Phulbani Town P.S. Case No. 94 of 2021 corresponding to C.T. Case No. 45 of 2021 registered under Sec. (s) 363//366/376-A/376-B/376(2)(n) of IPC and Sec. 6 of the POCSO Act pending in the court of learned Additional Sessions Judge-cum-Special Judge under POCSO Act, Phulbani on the grounds stated therein.