SK. AKLIM Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. D.K. Sahoo, learned counsel for the Appellant, Mr. A. Rath, learned A.S.C. for the State-Respondent No.1 and Mr. A.R. Panda, learned counsel for the Respondent No.2-informant.

(2.) This is an appeal under Sec.14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and the offences alleged are under Secs.294/354-A/354-B/376(2)(n)/506, I.P.C., Sec.6 of the POCSO Act, Secs.66/67 of the IT Act and Sec.3(i)(r)(s)/3(2)(va) of the S.C. and S.T. (POA) Act.

(3.) Having heard both the parties and considering the statement of the victim recorded under Sec.164, Cr.P.C., I am not inclined to release the Appellant on bail. Accordingly, the prayer for bail is rejected.