PRADIP BARIK 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 C.T.(Special) Case No. 83 of 2022 arising out of Banharpali P.S. Case No.244 of 2022 pending in the file of learned ADJ-cum-Special Court, POCSO, Jharsuguda for commission of offences punishable under Ss. 363/366/376(2)(n) of IPC read with Sec. 6 of POCSO Act, on the allegation of kidnapping the victim, and committing rape and aggravated penetrative sexual assault upon her.

(3.) Heard Ms. D.Nanda, learned counsel for the petitioner and Mr.S.S.Pradhan, learned AGA in the matter of present bail application.