AJAY WILLIAM NAWRANGI Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) This is an application for bail under sec. 439 of Cr.P.C. in connection with Special G.R. Case No.107 of 2020 arising out of Rajgangpur P.S. Case No.174 of 2020 pending in the Court of learned Additional Sessions Judge "cum- P.O., Children's Court, Sundargarh for offences punishable under Sec. 366-A, 342, 376(2)(n), 376(3), 109 of the Indian Penal Code read with sec. 6 and 17 of the POCSO Act.