CHANDRA SEKHAR DAS Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) This is a bail application U/S.439 of Cr.P.C. by the Petitioner for grant of bail in connection with Soro P.S. Case No. 247 of 2021 corresponding to Special Case No. 206 of 2021 pending in the Court of learned learned AD HOC Additional Sessions Judge(FTSC), Balasore for commission of offences punishable Under Ss. 363/366/376(3)/376(2)(n) of IPC U/S. 6 of the POCSO Act, on the allegation of kidnapping the victim aged about less than 14 years and committing rape and aggravated penetrative sexual assault upon her.

(3.) Heard, Mr. K. Mohanty, learned counsel for the Petitioner as well as Mrs. S.R. Sahoo, learned ASC in the matter of the present bail application and perused the record. None appears for the Informant despite being duly noticed as informed by the learned ASC. It is brought to the notice of the Court that the Petitioner is in custody since 16/8/2021 and in the meanwhile, some of the witnesses including the victim have already been examined in this case, but trial is yet to be concluded.