KRUSHNA CHANDRA SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Khurdha P.S. Case No. 280/2023 corresponding to T.R. Case No. 392/2023 in the Court of the learned Special Judge (POCSO)-cum-Additional Sessions Judge, Bhubaneswar where chargesheet has been filed against the petitioner under Ss. 363, 366, 376 (2) (n)/344 of IPC read with Sec. 6 of the POCSO Act.

(2.) The prayer for bail of the petitioner has been rejected vide order dtd. 1/11/2023 passed by the learned Special Judge (POCSO)-cum-Additional Sessions Judge, Bhubaneswar in T.R. Case No. 392/2023.

(3.) The prosecution allegation in brief is that the petitioner is the uncle of the victim girl he had taken her to eat ice cream. After consuming ice cream, she found that she is in Siridi. There they did darshan, thereafter they stayed in a rented house where the petitioner had physical relationship with her on a number of occasions. Then the Police rescued her.