SABHAPATI GANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is an accused in connection with T.R. Case No.49 of 2022, pending on the file of learned Special Court under POCSO Act-cum-Addl. Sessions Judge, Jeypore, arising out of Boriguma P.S. Case No.79 of 2022 for commission of the offence under Ss. 363/366/376(2)(n)/376(3)/506 IPC and Sec. 6 of the POCSO Act and Sec. 66E of the I.T Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Court under POCSO Act-cum-Addl. Sessions Judge, Jeypore, by order dtd. 21/11/2023 in the aforementioned case, the present BLAPL has been filed.