GOPAL JANI 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.02 of 2023, pending in the Court of the learned Additional Sessions Judge-cum-Special Court under POCSO Act, Jeypore, arising out of Jeypore Town P.S. Case No.288 of 2022, for alleged commission of offences under Ss. 376(2)(f)/376/506/201/376-AB/376(2)(n)/323/34 of IPC read with Sec. 4(2)/6/21 of POCSO Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned P.O., Special Court under POCSO Act, Jeypore, by order dtd. 2/2/2023 in the aforementioned case, the present BLAPL has been filed.