RAHUL KUMAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Learned counsel Mr. S.S. Dash has filed vakalatnama on behalf of the informant. The same is taken on record. Name of Mr. S.S. Dash be indicated in the brief, in the cause list as well as in the web portal of this Court.

(3.) The petitioner is an accused in connection with G.R. Case No.04 of 2021, pending before the Court of the learned Special Judge-cum-Additional Sessions Judge, Paralakhemundi, Gajapati, arising out of Mohana P.S. Case No.19 of 2021, for commission of alleged offences under Ss. 363/366/376-DA/506 of IPC read with Sec. 6 of POCSO Act. 3. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-Special Judge, Paralakhemundi by order dtd. 24/1/2023 in the aforementioned case, the present BLAPL has been filed.