LAWS(ORI)-2023-5-60

CHANDAN Vs. STATE OF ODISHA

Decided On May 05, 2023
CHANDAN Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) The petitioner is an accused in connection with Special (POCSO) Case No.05 of 2023, pending before the learned Court of the Additional Sessions Judge-cum-Special Court under POCSO Act, Angul, arising out of Handapa P.S. No.11 of 2023, for alleged commission of offences under Ss. 363/366/376(2)(n) of IPC read with Sec. 6(1)/4(2) of POCSO Act.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned A.D.J.-cum-Special Court, under POCSO Act, Angul, by order dtd. 31/1/2023 in the aforementioned case, the present BLAPL has been filed.