EBIEL RAITA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. S.K. Dash, learned counsel for the petitioner-CCL and Mr. Sibani Shankar Pradhan, learned Addl. Govt. Advocate for the State.

(2.) This is an application under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015, for grant of bail to the CCL- Ebiel Raita in connection with J.R. Case No.06 of 2020 corresponding to Serango P.S. Case No.22 of 2020 in the Court of the Principal Magistrate , Juvenile Justice Board, Gajapati at Parlakhemundi registered for commission of offences punishable under Ss. 376(2)(n)/506 of the I.P.C. and Sec. 6 of the POCSO Act.

(3.) The prayer for bail of the CCL was rejected by the Principal Magistrate, Juvenile Justice Board, Gajapati at Parlakhemundi by order dtd. 4/6/2020 and thereafter by the learned Addl. District Judge -cum- Special Judge, Parlakhemundi in Criminal Appeal No. 2 of 2020 by order dtd. 26/6/2020.