SANTOSH PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application U/S. 439 of Cr.P.C. by the Petitioner for grant of bail in connection with Malgodown P.S. Case No.57 of 2022 corresponding to G.R. Case No.32 of 2022 pending in the Court of learned A.D.J.-cum-Special Court under POCSO Act, 2012, Cuttack for commission of offence punishable U/Ss. 376(1) of the I.P.C. read with Sec. 67B of Information and Technology Act, 2000 read with Sec. 4 and 5 of Protection of the Children from Sexual Offence Act, 2012 read with Sec. 3(2)(va) of SC and ST (Prevention of Atrocities) Act, 1989, on the allegation of committing rape and penetrative sexual assault upon the victim and getting the intimate scene shot through the mobile phone camera and got the video footage uploaded in instagram from his own mobile taking advantage of caste of the victim.

(3.) Heard, Mr. D.C. Rout, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record.