SATYABRATA PATI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. B. Rout, learned counsel for the petitioner and Mr. S.S. Pradhan, learned Addl. Govt. Advocate for the State.

(2.) This is an application under Sec. 439 of Cr.P.C. for grant of bail to the petitioner in connection with Dhusuri P.S. Case No. 141 of 2023 corresponding to Special POCSO Case No. 38 of 2023 pending in the Court of the learned Addl. District and Sessions Judge -cum- Special Court under POCSO Act, Bhadrak registered for commission of offence punishable under Ss. 363, 109, 34 of IPC.

(3.) The petitioner had moved an application for bail before the Court of learned A.D.J. -cum- Special Court under POCSO Act, Bhadrak which was rejected on 18/7/2023.