CHAITANYA GAHIR Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The Petitioner is an accused in C.T. Case No.28 of 2023 (POCSO) pending on the file of learned Addl. Sessions Judge-cum-Special Court under POCSO Act, Bhawanipatna, arising out of Junagarh P.S. Case No.144 of 2023 for commission of the alleged offence under Sec. 354-D IPC and Sec. 12 of the POCSO Act.

(3.) Being aggrieved by the rejection of his application for bail U/s. 439 Cr.P.C by the learned Addl. Sessions Judge-cum-Special Judge under POCSO Act, Bhawanipatna by order dtd. 18/4/2023 in the aforementioned case, the present BLAPL has been filed.