RABI Vs. STATE OF ORISSA

JUDGEMENT

(1.) This matter is taken up through video conferencing mode.

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

(3.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the petitioner in connection with Capital P.S. Case No. 520 of 2021 corresponding to T.R. Case No. 398 of 2021 registered under Sec. (s) 294/354/354(A)/354(B)/ 323/506 of IPC and Sec. 12 of the POCSO Act pending in the court of learned Additional Sessions Judge, Bhubaneswar on the grounds stated therein.