RAJU NAIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) I have heard Mr. Debasnan Das and Mr. S.S. Patnaik, learned counsel for the appellants and Mr. S.S. Pradhan, learned Addl. Govt. Advocate and Mr. P.C. Das, learned Addl. Standing Counsel for the State of Odisha through hybrid mode.

(2.) On 23/8/2022, as the learned counsel did not have instructions regarding status of the trial, instructions were obtained through the Registry that the case is posted to 9/9/2022 for argument.

(3.) This appeal has been preferred by the appellants - Raju Naik @ Naku and Santanu Naik under Sec. 14-A (2) of SC and ST (POA) Act against the order dtd. 3/8/2019 passed by the learned Judge, Special Court, Kamakhyanagar rejecting their prayer for bail. The appellants alongwith two others are facing trial in C.T. (Special) Case No.17 of 2019 in the Court of the learned Special Judge -cum- Addl. District and Sessions Judge, Kamakhyanagar for commission of offences for commission of offence under Ss. 294/506/354-A/ 427/457/376-D/376 (2)(n)/34 of the Indian Penal Code read with Sec. 3 (1) (r) (s) (2) (v) (va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act. This case arises out of Parjang P.S. Case No.149 of 2019.