AJAY GUPTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.376-AB/506, I.P.C. and Sec. 6 of the POCSO Act.

(2.) Heard Mr. R.K. Mohapatra, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party No.1

(3.) It is submitted on behalf of the Petitioner that he is inside custody since 13/8/2019 and in the meantime the mother of the victim (informant) has already been examined in course of trial. It is further submitted that the victim was scheduled to be examined on 26/9/2022 and it is not known whether she was examined on the date fixed. He also submits that after the alleged occurrence, the mother of the victim took money from the brother of the accused and as such, it is clear that a false case has been foisted against the Petitioner.