JABAR SINGH MAJHI Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is an application for bail under sec. 439 of Cr.P.C. in connection with Kashipur P.S. Case No.124 of 2020 corresponding to C.T. Case No. 45 of 2020 (C.T. 06/2021) pending in the file of learned Adhoc Addl. Sessions Judge -cum- F.T.S.C. (POCSO and Rape), Rayagada for alleged commission of offences under Sec. 458, 506, 376D of the Indian Penal Code.

(3.) The prayer for bail of the petitioner was rejected by the learned Adhoc Addl. Sessions Judge -cum-F.T.S.C. (POCSO and Rape), Rayagada vide order dtd. 19/1/2022.